Student Editorial Internship by IJCLP [Indian Journal of Corporate Law and Policy]: Apply by Feb 15

01 Feb 2022

Categories: Internships

About IJCLP

Indian Journal of Corporate Law and Policy is a double-blind peer-reviewed, Triannual Journal. It is published by the Society for Progress in Research, Education and Development in Law (SPRED LAW) which is registered under The Societies Act, 1860 (Reg. No. LUC/09322/2019-2020).

About the Journal

The Journal aims at providing in-depth coverage of the corporate legal issues and policy reviews in India. It focuses on supplementing the corporate structure of India with the best quality reviewed research papers, researched articles, policy reviews, and researched blogs by students, academicians, research scholars, and practitioners which will be published after a double-blind peer review policy by the specific departmental field experts.

The journal aims to cover different areas of Corporate Law which will include Companies Law, Competition Law, Banking & Finance, Mergers & Acquisitions, Private Equity, Securities Law, Venture Capital, Intellectual Property Rights, Aviation Law, E-commerce Laws, Foreign Exchange Laws, Insolvency & Bankruptcy, Real Estate Laws, Labour & Employment Laws, and Cross-Disciplinary Subject.

About the Student Editorial Internship

IJCLP is open for applications from students and researchers to join the journal to maintain the editorial direction of the journal and to ensure engaging, thought-provoking, and original research publications. These vacancies will be allotted based on the credentials of the candidate.

Duration of Internship

6 months (Starting from March 1, 2022)

Number of Vacancies

4 (Four)

Roles & Responsibilities

The selected candidates shall have the following functions as editors of the journal:

Preliminary review: Ensuring that the language, grammar and formatting is fit for further review.
Preliminary changes: Suggesting preliminary modifications to befit the manuscript for further review.
Content Review Stage I: Ensuring that the content is factually correct and relevant, the research done is sound, and the flow of the document is consistent. Under this category, the editor shall undertake thorough research on the subject matter and submit his/her suggestion for publication/rejection.
Review Report: After the review the editor shall submit a Review Report along with the edited draft to his/her Managing Editor/Senior Editor for further review.

Eligibility

IJCLP welcomes applications from editors with strong academic backgrounds and a keen affinity toward Corporate and Commercial Laws. The following shall be the criteria for selection:

Applicants currently enrolled in their 3rd Year or above in their 05 year Integrated Law Program or 2nd Year or above in their 03 year LLB Program.
The candidate must have a substantive understanding of in-laws related to Company law, Commercial Laws, Securities and Capital Markets, and other such corporate laws. Such understanding can be exhibited either through course curriculum in university, internships, moot court competitions, certificate courses, etc.
Preference will be given to candidates having prior editorial experience, however, absence of such shall not be a criterion for rejection.
The candidate must have a good command over English.

How to Apply?

The candidates have to mail the following at- info.ijclp@gmail.com

Statement of Purpose (200 words) explaining why the candidate is suitable for the role.
Curriculum Vitae (2 pages)
Writing Sample (Academic Paper – At least 1000 words) – It can be an unpublished paper or project. This would be to test the candidate’s command over the language and the ability to produce original thought. Each document shall undergo a plagiarism check and plagiarism beyond 10% shall attract disqualification.