Latest Laws launches Campus Buzz: Now, Get latest updates on Internships, Moot Courts, Jobs and much more

14 May 2018

Categories : Latest News

LatestLaws.com presents a brand new section, "Campus Buzz".

Now get latest updates about Internship opportunities, Moot Courts, Call for Papers, Jobs, Workshops, Seminars, Essay Competitions and Scholarships.

Let us know more about the 'Campus Buzz' Section:

Internship Opportunities

An internship is a period of work experience offered by an organisation for a limited period of time.

Interns are usually undergraduates or students, and most internships last for any length of time between one week and 12 months.

Once confined to medical graduates, the term is now used for a wide range of placements within businesses, non-profit organisations, Law Firms and Government agencies.

They are typically undertaken by students and graduates looking to gain relevant skills and experience in a particular field.

Typically, an internship consists of an exchange of services for experience between the intern and the organization.

Internships are used to determine if the intern still has an interest in that field after the real life experience.

In addition, an internship can be used to create a professional network that can assist with letters of recommendation and or lead to future employment opportunities.

Internships provide current college students the ability to participate in a field of their choice to receive hands on learning about a particular future career, preparing them for full-time work following graduation. Here you get regular updates on the Internship options coming your way.

Moot Courts

Moot court is an extracurricular activity at many law schools in which participants take part in simulated court or arbitration proceedings, usually involving drafting memorials or memoranda and participating in oral argument. In most countries, the phrase "moot court" may be shortened to simply "moot" or "mooting". Participants are either referred to as "mooters" or, less conventionally, "mooties".

Moot court is one of the key extracurricular activities in many law schools (the others being law review and clinical work). Depending on the competition, students may spend a semester researching and writing the memorials, and another semester practicing their oral arguments, or may prepare both within the span of a few months.

Whereas domestic moot court competitions tend to focus on municipal law such as criminal law or contract law, regional and international moot competitions tend to focus on subjects such as public international law, international human rights law, international humanitarian law, international criminal law, international trade law. Here you get regular updates on the Moot Court options coming your way.

Call for Papers

A call for papers, CFPs means that a professional organization or similar body is asking people to submit original, scholarly articles for review and consideration for publication.

A call for papers often happens as part the lead up to a major conference in which some of the authors may be selected to deliver those papers, that is, address the convocation based on their research into an issue of interest to the membership.

Many organizations, including universities and governmental bodies, will publish a topic or a list of topics and ask anyone with expertise in the subject to write a research paper and submit it to them.

A conference, Journal or an organization invites submission of research papers for various topics. The “call for paper” session mentions the review period for the paper. These papers are peer-reviewed and status of the manuscript is notified to the authors within the specified review period. Also, the “call for papers” provides acceptance of more journals at a single organized platform.

One important thing is to ensure the genuineness of the publisher or organization. Here you get regular updates on the Call for Papers options coming your way.

What makes a Great Paper:

Personal biography - Every CFP requires a personal biography (a bio), a text snippet that describes yourself.

Title & Abstract — Get to the point - A conference is a business just like in any other and has a product to sell. That product is YOU! You and your presentation are the reason why people take the time to attend. Your presentations titles and abstracts must clearly describe to the organizers what it is that you are sharing, why attendees will care, why the content is fresh and different, and why they should see it presented live versus simply waiting for the slides to appear later on some archive.

Submit early, submit often - Conference organizers like get their speaker lineup formalized and posted as early as possible so they can so they can begin marketing promotions.

Follow-up and be responsive - Conference organizers like to tap speakers who they are familiar with and have had a good prior experience.

Conference & Seminars

The vibrant and most respected Judicial System in India is complimented by a very sound Legal Education System. The Bar Council as well as Bar Associations also plays a pivotal role in Justice dispensation System.

Both the Academic and the Bar Bodies continue to organise Conferences and Seminars round the Year, both at National Level as well as International Level.

Here you get regular updates on the Conference & Seminars options coming your way.

Job Opportunities

These days Law Firm is a business entity formed by one or more lawyers to engage in the practice of law. The primary service rendered by a law firm is to advise clients (individuals or corporations) about their legal rights and responsibilities, and to represent clients in civil or criminal cases, business transactions, and other matters in which legal advice and other assistance are sought.

On the other hand Corporate Lawyer is to ensure the legality of commercial transactions, advising corporations on their legal rights and duties, including the duties and responsibilities of corporate officers. In order to do this, they must have knowledge of aspects of contract law, tax law, accounting, securities law, bankruptcy, intellectual property rights, licensing, zoning laws, and the laws specific to the business of the corporations that they work for. Here you get regular updates on the Job options coming your way.

Course & Workshops

The Legal Course and Workshops content can be broadly classified into three phases of learning.

These are (a) "Core" compulsory modules, (b) "Elective" modules and (c) practical skills. Skills comprise advocacy, interviewing and advising, writing, drafting and research, solicitors' accounts, wills and administration and taxation.

Here you get regular updates on the Job options coming your way.

Several Diploma Course are intended to provide students with the more practical skills they will require after academic study, comprising compulsory modules in conveyancing, civil court practice, criminal court practice, private client, financial services and related skills, accountancy and professional responsibility, with a choice of either company and commercial or public administration.

Essay Competitions

An essay is, generally, a piece of writing that gives the author's own argument — but the definition is vague, overlapping with those of a paper, an article, a pamphlet, and a short story.

In Legal Terms the Essays do contribute to generate a Debate on a Legal Issue and offer writer's perspective on a particular issue.

Scholarships

A scholarship is an award of financial aid for a student to further their education. Scholarships are awarded based upon various criteria, which usually reflect the values and purposes of the donor or founder of the award. Scholarship money is not required to be repaid.

A Scholarship can be of following types-