About Ministry of Law and Justice
Ministry of Law and Justice is the oldest limb of the Government of India dating back to 1833 when the Charter Act 1833 enacted by the British Parliament. The said Act vested for the first time legislative power in a single authority, namely the Governor General in Council.
By virtue of this authority and the authority vested under him under section 22 of the Indian Councils Act 1861 the Governor General in Council enacted laws for the country from 1834 to 1920. After the commencement of the Government of India Act 1919 the legislative power was exercised by the Indian Legislature constituted thereunder.
The Government of India Act 1919 was followed by the Government of India Act 1935. With the passing of the Indian Independence Act 1947 India became a Dominion and the Dominion Legislature made laws from 1947 to 1949 under the provisions of section 100 of the Government of India Act 1935 as adapted by the India (Provisional Constitution) Order 1947.
Under the Constitution of India which came into force on the 26th January 1950 the legislative power is vested in Parliament.
About the Internship
The Department of Legal Affairs (DLA) organizes an Internship Programme for young law students and graduates.
The purpose of this programme is to acquaint young law students/ graduates with the work of the Department of Legal Affairs by giving training in the field of research & referencing work, court functioning, tendering legal advice in various specialized fields of law such as constitutional & administrative law, finance law, infrastructure law, economic law, labor law, conveyancing, arbitration & contract law etc.
Eligibility
Indian students who have passed the 2nd year of a three-year law degree course and the 3rd year of the five-year law degree course or persons who have completed a law degree course from any recognized college/law school/university are eligible to apply. Advance knowledge of computers (MS Office, infographics, Adobe, etc.) will be preferred.
Location
New Delhi.
Last Date to Apply
April 1-, 2026.
Duration of internship
The duration of an internship ordinarily remains for a period of one month and shall commence from the first working day of every month unless specified.
How to Apply?
Applicants may fill in his/her application form along with relevant documents/ a No Objection Certificate from his /her respective college/university. Applicants who have completed their Law Graduation may not submit a ‘No Objection Certificate.
They may upload the final year certificate only. The application form can be accessed on the website link given below. Applicants are advised to fill in the form online and upload the documents prior to the last date which will be mentioned on the website.
Selection
A maximum of 50 candidates will be offered internship each month on first come, first serve basis (and shortlisted as per guidelines). Shortlisting details will be communicated through Internship Portal/email.
Deployment
Each selected intern shall be deployed with officers/ Sections at Main Secretariat New Delhi / Central Agency Section at Supreme Court/Litigation HC Section at Delhi and Branch Secretariats at Chennai, Mumbai, Kolkata and Bengaluru.
Click here to Apply.
Click here for the Official Notification.
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