Internship Opportunity at International Criminal Court: Apply by Dec 31

02 Dec 2023

About ICC

The International Criminal Court (ICC) investigates and, where warranted, tries individuals charged with the gravest crimes of concern to the international community: genocide, war crimes, crimes against humanity and the crimes of aggression.

The Court is participating in a global fight to end impunity, and through international criminal justice, the Court aims to hold those responsible accountable for their crimes and to help prevent these crimes from happening again.

About the Opportunity

The International Criminal Court (ICC) investigates and, where warranted, tries individual charges with the gravest crimes of concern to the international community: genocide, war crimes, crimes against humanity and crimes of aggression.

The Court is participating in the global fight to end impunity, and through international criminal justice, the Court aims to hold those responsible accountable for their crimes and to help prevent the crimes from happening again. You can contribute to this cause by joining the ICC.

Roles and Responsibilities

Within this framework, and under the direct supervision of the Legal Counsel, Deputy Legal Counsel or other designated staff members of the RLO, the intern will perform the following duties:

Conduct extensive legal research and analysis;
Contribute to the preparation and drafting of (complex) legal documents including legal submissions, correspondence, memoranda, opinions and briefs;
Contributes to providing advice to client sections and assist in providing advice to the Registrar and other senior officials of the Court;
Assist in negotiating agreements with a variety of parties within the Court;
Prepare summaries and updates of legal and factual issues;
Monitor judicial proceedings, provide advice on decisions and prepare summaries and digests for various purposes of the Registry;
Provide support in developing the operational framework for delivery of legal services including establishing and managing workflows, work processes, SOPs, systems and databases and central repositories of legal opinions and research, agreements, contracts and MoUs;
perform other or additional duties as assigned.

Eligibility

Education:

All candidates must have a university law degree in law. Candidate must have sound knowledge of public international law, international criminal law, contract law, or (international) administrative law, as relevant to the work of the RLO; an advanced university degree is a strong asset. Candidates are expected to have a very good record of academic performance.

Experience:

Internship placements focus on candidates in the early stages of their professional careers; therefore, practical experience is not an essential prerequisite for selection. However, practical experience that is relevant to the work of the RLO may be considered an asset.

Knowledge, Skills and Abilities:

Demonstrate excellent analytical and drafting skills;

Be able to adapt to multicultural and multilingual working environments;

Possess strong teamwork skills (listen, consult and communicate proactively);

Have acquired a good standard of computer skills (including Microsoft Office applications).

Knowledge of Languages:

Proficiency in one of the working languages of the Court, French or English, is required. Working knowledge of the other is desirable. Knowledge of another official language of the Court (Arabic, Chinese, Russian and Spanish) is an asset.

Other criteria:
It is the Court’s objective to have diversity and gender balance. In line with the ICC’s efforts to improve geographical representation among staff, nationals of non-represented and under-represented countries at the ICC are encouraged to apply.

Duration

Interns are required to work full-time for a period between three and six months (to be agreed to prior to commencement). Internship placements cannot be extended beyond six months.

How to Apply?

Apply through the link given below this post.

A completed “Duties and Responsibilities Form” (refer to step 1 on your eRecruitment Profile page).
Motivation letter (maximum of 400 words).
Two reference letters (one academic).
Scanned copies of university degrees and/or diplomas.
Scanned copies of official academic transcripts that state your courses, results and completion date.
One short essay on a subject relevant to the work of the Court (maximum of 750 words, single-spaced, typewritten).