Indian Law Institute - Admission to Ph.D. Programme in Law
The Indian Law Institute, a premier Institute for Legal Research and Education invites applications for admission to the Ph.D. Programme in Law. An applicant holding LL.M. Degree from a recognized university with minimum 55% marks is eligible to apply. The programme commences from January, 2012.
Last date for receipt of application is 28th Nov, 2011.
Procedure for Admission:
- The admission shall be through a written test to be conducted by the Institute on 10th December, 2011 at 2 p.m. in the Indian Law Institute, New Delhi.
- The candidates who have qualified for UGC NET/ JRF, SLET, and M. Phil are exempted from taking the admission test.
- All qualified candidates shall make a presentation before the Admission Committee on the proposed topic of research on a date notified by the Institute.
The application form complete in all respect alongwith a brief Research Plan and a Demand Draft of Rs. 1000/- drawn in favour of The Indian Law Institute payable at New Delhi to be submitted in the ILI by 28th Nov, 2011.
The written test will be of three hours duration and consist of two papers:
Part I: |
Legal Research Methodology - 50 Marks (Subjective Type)
Five questions to be answered out of eight |
Part II: |
On Core subjects - 50 Marks (Subjective Type)
Five questions to be answered in not more than 150 words from Subjects (i) Jurisprudence, (ii) Constitutional Law, (iii) IPC and (iv) Commercial Laws (Contract, Partnership & Sale of Goods). |
Note: Short listed Candidates based on the admission test shall be called for Presentation of their Research Proposal and Interview. The candidates of exempted category shall be shortlisted based on the Research Plan submitted by them along with the application form.
The mumber of seats for Ph.D. will depend on the availability of suitable candidates but it will not exceed 5 students in an academic year.
Download Application Form, Admission Details