The Madras High Court has issued guidelines for appointment of law clerks to Hon'ble Judges.

The Notifications notified that “In exercise of the powers conferred by Article 229 of the Constitution of India, The Hon'ble The Chief Justice is pleased to frame the guidelines for appointment of Law Clerks to Hon'ble Judges in the Madras High Court (including Madurai Bench)”

The important guidelines for appointment of law clerks are:

  1. Age - (i).A Candidate must not have attained the age of 30 years as on 1st January/1St July, preceding the last date fixed for submission of applications. (ii).He/She must be a citizen of India.
  2. Eligibility criteria - (i).Candidate should be a Graduate in Law (under 10+2+3+3 or 10+2+5 pattern) from the recognized Universities in the Indian Union and recognized by the Bar Council of India for admission as Advocate or Attorney of an Indian Court. (ii).Candidates who have passed all his/her Examinations within the duration of their Course are alone eligible to apply. (iii).Candidates who have obtained his/her Law Degree not earlier than two years as on the date of Notification, are only eligible to apply for the assignment as Law Clerk.
  3. Appointing Authority :- The appointing authority for the assignment as Law Clerk to the Hon'ble Judges shall be the Hon'ble The Chief Justice.

     

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Vishal Gupta