2nd CNLU National Mediation Competition, 2024 (Hybrid Mode 17th-18th Feb & 16th March): Register Now!

About CNLU

Chanakya National Law University came intbeing on 15th July 2006 under the Chanakya National Law University Act, 2006 (Bihar Act No. 24 of 2006) and included in sections 2(f) & 12(B) of the U.G.C. Act, 1956.

About CCADR

The Chanakya Centre for Alternative Dispute Resolution (CCADR) was established at Chanakya National Law University, Patna, in the year 2021, promoting academic research on themes pertaining tresolving disputes. With the establishment of this research centre, we aim tdevelop a congenial environment for students and researchers tfurther their interest in ADR, which enables skill development and helps us compete at the national and international levels. CCADR will strive tpromote Lok Adalat as an indigenous means of the dispute resolution process, involved in the policy framework related tADR, and encourage law students ttake up activities in the field of ADR by conducting competitions, workshops and encouraging research.

About CNLU National Mediation Competition, 2024

After the resounding success (Press Release here) of our 1st edition of the CNLU-CCADR National Mediation Competition (NMC), 2023, we are organising the 2nd edition of the event in the month of February/March 2024. The mode of the competition will be Hybrid, i.e., Preliminary and Quarter Final Rounds will be held virtually on the online Zoom Platform (17 & 18 February 2024), AND Semi-final & Final Rounds (16 March 2024 – 3rd Saturday) will be held in Offline mode in the university campus.

General information

• Language: The Official Language of the competition, for all purposes, shall be English. All written and oral submissions shall be made in English.
• Platform: The Preliminary & Quarter-Final rounds of the competition shall be held virtually through Zoom. The Semi-Final and Final Rounds shall take place in physical mode.
• Code of Conduct: The competition Administrator reserves the right tdisqualify any team for any kind of misconduct on the part of any member of the team during the Competition. In case of any doubt, the decision of the Competition Administrator shall be final and binding upon all the interested parties.
• In case of any changes in the Competition, such changes shall be available on the website of CCADR (https://ccadr.cnlu.ac.in/nmc/nmc-2024/). The participants are liable for not being aware of the changes being made tthe competition, if any.

Eligibility Criteria

• Only Law Colleges/Universities recognised by the Bar Council of India are eligible tparticipate. Only bonafide students pursuing L.L.B. three/five-year degree programs in the aforementioned institutions during the current academic year are eligible tparticipate.
• Dates of the Competition are February 17-18, 2024, for the Virtual Rounds (Preliminary and Quarterfinal) and March 16, 2024, for the Offline Rounds (Semi- Final and Final).

Composition of Teams

• Each team shall consist of three (03) participants: one mediator and one client-counsel pair (Negotiating Team). However, the roles of the mediator and the client-counsel pair cannot be interchanged in any rounds.
• All teams shall be participating in the preliminary rounds; however, only the teams and mediators that qualify for the semi-final rounds shall be invited tthe university for the physical rounds.

Registration & Fees

• The Competition shall be first open for provisional registration for universities, through which each University can book a maximum of twslots. The Provisional Registration link can be accessed here.
• A maximum of 2 teams from one University can participate in the competition. Post provisional registration, teams need tcomplete the process of final registration within a specified time period. The Final Registration link can be accessed here.
• Teams/Participants will be required tparticipate in a virtual mode on February 17- 18, 2024. The teams and mediators whqualify will be required tcome tthe University for the Semi-Final and Final Rounds scheduled on March 16, 2024.
• Teams will be required ttransfer the registration fees amounting tRs. 6000 per team for the Online Rounds tthe below-mentioned account details. The qualifying teams and mediators travelling tthe University for the Offline Rounds shall be required tpay an additional Rs. 4000 per Negotiating Team and Rs. 2000 per Mediator, proof of which has treach the organisers via email at events.ccadr@cnlu.ac.in by 25th February 2024.
• Account details are:
• Account Name: Registrar, CNLU
• Bank: State Bank of India
• Branch: CNLU, Patna
• Account Number: 40831092400
• IFSC Code: SBIN0015996
• UPI ID: CNLU40831092400@SBI

Awards

• Trophy for the Winner of the Mediation Competition (Negotiating Team) Competition along with a cash prize of Rs. 20,000 and an Internship Opportunity.
• Trophy for the Runners-up of the Mediation Competition (Negotiating Team) Competition, a cash prize of Rs. 10,000.
• Trophy for the Winning Mediator along with a cash prize of Rs. 12,000 and an internship opportunity.
• Trophy for the Runner-up Mediator along with a cash prize of Rs. 6,000.
• Certificate of Merit for the Best Mediator (Preliminary Rounds) along with a cash prize of Rs. 5,500 and an internship opportunity.
• Certificate of Merit for the Best Negotiating Pair (Preliminary Rounds) — a cash prize of Rs. 10,000 along with an Internship Opportunity.

Contact Details

• For further details, refer to “CNLU NMC 2024 – Brochure and Rulebook”.
• For any query or clarification, write to us at events.ccadr@cnlu.ac.in
• Participants are requested to keep visiting the centre’s website for any updates. Or contact the undersigned:
• Mr. Ayush Kumar (Convenor) +91 7480830235 or 2115@cnlu.ac.in
• Ms. Dakshita Dubey (Event Convenor) +91 8571918879 or 2117@cnlu.ac.in
• Ms. Rishika Sharma (Co-Convenor) +919470435520 or 2352@cnlu.ac.in
• Mr. Priyanshi Jain (Co-Convenor) +91 6204006141 or 2422@cnlu.ac.in

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