Niti Manthan is an initiative to motivate and inspire young students on various socio-legal themes and to guide them traverses the righteous path throughout the endeavour of their personal and professional lives. By having a direct interaction and by the exchange of views with experienced legal minds and researching, conceptualizing and correspondingly reporting according to the selected avenue given below.
It has been recognized by The International Criminal Court Hague, United Nations Harmony with Nature Programme, Recognised for volunteering work by the IBJ, Geneva, and has Collaborated with various Public Institutions and Universities pan India.
The think tank, Niti Manthan currently functions in the areas of Research, Legal blogs, Internships, E-classes, Young Leaders for Legal Literacy Program, Research Centers on Medical and Health Law, Environmental Law, International Criminal Law & Psycho-Legal Studies, Workshops, Certificate Courses and Lecture Series.
This Niti Manthan research centre is a unique effort to collaborate on the complexities of legal rulings and medical issues. The aim is for young upcoming professionals to have open conversations about effective policymaking in the healthcare sector.
In pursuance of this goal, the centre encapsulates operations including internships, tabling policy papers, empirical researches, and other awareness initiatives. It has hosted esteemed professionals like Dr Raj Shankar Ghosh, Dr Sarika Verma and Adv Kashish Aneja in the past few months.
As the name suggests, the centre is rooted in the Indic tradition; touching upon the core values of Indian society amalgamated with a global outlook, and catalyzing holistic healthcare policy which could benefit the masses at the grassroots of India.
Sushruta in collaboration with R.U.C.E. (Research Unit of Clinicase Essen) is working on a project dealing with Misconduct and Negligence with Patients by Medical Practitioners in India. The ongoing research project will include the doctrinal study and analysis of primary and secondary sources of information, along with a Narrative literature review.
The project aims to strike a balance of rights between patients and the medical fraternity, by providing a broader perspective to the problem. The frequent attacks on the medical practitioners discredit as well as discourage the efforts made on behalf of the medical fraternity.
Regarding the same, Sushruta has already compiled a report, but this second phase of the project aims to balance it by supplementary analysis of data which becomes the root cause of such violence that is misconduct and negligence by medical practitioners.
One month (Can be extended depending on the requirement of internship).
Work from Home-Virtual Internship
2
Apart from the Certificate of internship & publication opportunity, the interns would have hands-on experience in practical nuances of the law, working with team members and professionals from different parts of the country and exposure of empirical research.
A regular student or practicing professional in the field of Law or policy.
Submit your CV along with a Statement of Purpose (Max. 300 words submitted in the same document as the CV) at nitimanthan.publication@gmail.com for the first round of shortlisting followed by a group discussion interview round if necessary.
Please note that there is no monetary transaction involved at any stage. All the researchers are working probono at Niti Manthan.
For any queries: Please feel free to write to us at nitimanthan@gmail.com, in case of any query or visit any Niti Manthan Social Media platforms.
Mobile Number: +91 9643720882 (WhatsApp only)
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