About Us
The Centre for Trade and Investment Law (CTIL) was established in the year 2016 by the Ministry of Commerce and Industry, Government of India. The Center's primary objective is to provide sound and rigorous analysis of legal issues pertaining to international trade and investment law.
The Centre aims to be a thought leader in the various domains of international economic law such as the WTO law, investment law, and legal issues relating to economic integration.
About The Internship
The interns are expected to assist the team in providing opinions and inputs on international trade, investment law, and legal issues relating to economic integration.
The duration of the internship is flexible but a minimum period of four (4) weeks is mandatory. The internship programme begins in November and ends in February 2019.
The intern shall be eligible for a certificate of completion of the internship at the end minimum four (4) weeks mandatory period. The internship entails no remuneration or accommodation.
Eligibility
The candidate should be enrolled in a 5 or 3-year law programme at the time of internship. Candidates pursuing LL.M are also eligible to apply.
The candidate is required to have studied international trade or investment law as a course in their law programme or elsewhere. Prior internship or research experience in these areas would also suffice.
How to Apply?
The candidates are expected to:
- Provide an up-to-date CV
- Provide a statement of interest (not more than 500 words)
- Interested persons can fill the form on this page.
The last date for application is October 25, 2018 (17:00 IST).
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