The Indian Law Institute, New Delhi - Admission 2011
LL.M, Post Graduate Diploma and Online Certificate Courses - Admissions 2011
Admission notice 2011-12
- LL.M. (2 year course)
- LL.M. (evening) (3 year course)
- Post graduate diploma courses
- Online certificate courses
The Indian Law Institute (ILI) was founded in 1956 primarily with the objective of promoting and conducting legal research. It was established as a result of the efforts of the leading jurists of India for over a number of years. It is a truism that a sound legal order is the basis of a democratic society, because law is one of the major instrumentalities by which a society can hope to prosper and develop.
There were many important reasons impelling the establishment of a national legal research centre. First, there was a need for reinvigorating legal research as the law, the legal research and the legal education had been neglected areas in India, both before and after the independence. Second, there was a need for a sustained institutionalized research encompassing projects requiring field studies and group thinking.
Third, it was necessary to bring together different branches of the legal profession, namely, judges, lawyers
Eligibility conditions for admission
LL.B. degree (with not less than 50% marks) recognized by Bar council of India as eligible for enrolment as an advocate in India or a law degree from a foreign country with at least 50% marks in aggregate or equivalent grade. The candidates appearing in the qualifying examinations are also eligible to apply but their admission will be subject to production of proof of having acquired minimum prescribed qualification, at the time of admission. If the result of the qualifying examination is not declared till the date of admission, his/her admission shall be provisional.
Such candidate shall give an undertaking that he/she is taking the provisional admission at his/her risk and that he/she shall submit the result of qualifying examination on or before 30.09.2011. In case the candidate fails to submit his/her final result of qualifying examination to prove his/her eligibility on or before 30.09.2011 for any reason whatsoever, his/ her admission shall be treated as cancelled and the entire fee forfeited.
LL.M (evening) (3 year course):
LL.B. degree with not less than 50% marks from a recognized university.
PG Diploma courses:
- Alternative Dispute Resolution (ADR)
- Corporate Laws and Management
- Cyber Law
- Environmental Law and Management
Minimum qualification for admission to the PG Diploma courses except for Labour Law is a graduate degree from a recognized university. 5% weightage will be given to the law graduates for admission to the post graduate diploma courses. The minimum requirement for admission to the PG diploma course in Labour Law is a law degree or MA in social sciences (2nd division).
Admission Procedure:
Master of Laws (LL.M.) (2 year course)/LL.M (evening) (3 year course)
Separate application form is to be filled by the candidates for admission to LL.M (2 year course) and LL.M. (evening) (3 year course). However, there will be a common admission test (CAT) for both the programmes. Separate merit list will be drawn for LL.M. (2 year) and LL.M. (evening) (3 year course)
Admission to LL.M programmes shall be made on merit based on the marks obtained by the candidates in the CAT to be held on June 25, 2011 (Saturday) and performance during group discussion and viva-voce to be conducted by the Institute after CAT.
Syllabus of CAT-2011 for admission to LL.M:
Test will be held at Delhi only. It shall consist of four parts:
Part-I will contain 30 objective type questions with multiple choices relating to English Language and general knowledge.
Part-II will contain 70 objective type questions with multiple choices from the following areas; Jurisprudence, Constitutional Law, IPC, Public International Law, Commercial Law (contract and specific relief act, partnership and sale of goods act), Law of Torts, Law of Limitation and Environmental Law.
Part-III will contain subjective type questions to be answered in not more than 150 words from (i) Jurisprudence (ii) Constitutional Law (iii) IPC (iv) Commercial Laws (contract, partnership and sale of goods act) and (v) Environmental Law.
Part-IV Legal Reasoning
The timing of CAT will be from 3.00 p.m. to 5.30 p.m. on 25.6.2011 (Saturday)
The common admission test will be of two and a half hours duration and medium of test will be English
The question papers of last three years of common admission test (CAT) for LL.M entrance examination are available in the office of the Indian Law Institute. The candidates may obtain the question paper booklet of last three years on payment of Rs 200/- either in cash or through demand draft drawn in favour of the Indian Law Institute payable at New Delhi.
The question papers of last three years can also be obtained
Group discussion and viva-voce:
Candidates will be short listed based on the marks obtained by them in the CAT and shall be called for group discussion and viva-voce to be conducted at the Indian Law Institute.
Details of selected candidates will be notified on the website of the Institute after completion of the group discussion and viva-voce. Final merit list will be prepared based on the marks obtained by the candidates in CAT, group discussion and viva-voce i.e. out of maximum of 200 marks. Separate merit list will be drawn for LL.M. (2 year) and LL.M. (3 year) course.
Group discussion and viva-voce are integral parts of the selection process. If the candidates called for group discussion and personal interview
Procedure for admission to Post Graduate Diploma Courses:
Admission to the post graduate diploma courses shall be made on merit prepared on the basis of marks obtained in the qualifying examination as per the eligibility for individual post graduate diplomas. 5% weightage will be given to candidates who are law graduates.
Procedure for admission to On-line Certificate Courses:
Admission to the online certificate courses shall be made to the eligible candidates on basis of the receipt of applications for the batches starting in the respective months as per details
Reservation of Seats:
15 per cent seats are reserved for candidates belonging to SC and 7 1/2 per cent seats are reserved for candidates belonging to ST. Any unfilled seats reserved for SC will be treated as reserved for ST and vice versa. A certificate to this effect must be attached with the application form.
Non creamy layer OBC students 27 per cent seats are reserved for candidates belonging to OBC. The OBC candidates if they wish to be considered under OBC category should give non creamy layer OBC declaration and undertaking with the application form for admission.
The definition of creamy layer, the form of declaration and undertaking to be submitted by the OBC candidates.
Sale of bulletin and Application Form:
The price of the bulletin containing application form is Rs 250/-. The bulletin along with the application form will be on sale from May 10, 2011 on all working days in the admission counter of the Indian Law Institute, Bhagwan Dass Road, New Delhi-110001 either on cash payment or through demand draft drawn in favour of the Indian Law Institute payable at New Delhi, it can be procured.
Application form through Internet:
The application form and admit card (in duplicate) can also be downloaded from the website (www.ili.ac.in/www.ilidelhi.org). Each application will be accepted in the office of the Indian Law Institute, Bhagwan Dass Road, New Delhi-110001, only if it is accompanied by a demand draft for (i) Rs 1000/- (Rs one thousand only) for LL.M programmes (ii) Rs 600/- (Rs six hundred only) for post graduate diploma courses drawn in favour of the Indian Law Institute, payable at New Delhi.
Bulletin along with application form by post:
The bulletin along with application form can also be obtained by registered book post/courier on payment of Rs 350/- (Rs three hundred and fifty only) in the form of a demand draft in favour of the Indian Law Institute payable at New Delhi along with a self-addressed envelope of not less than 24 x 30cms size.
The amount once remitted will not be refunded under any circumstances. The Institute will not be responsible for the delay, loss or damage, if any, during the transit of the bulletin. Institute will dispatch the bulletin containing application form within three days of the receipt of request. The envelope of the letter requesting for the bulletin must be super-scribed at the left top corner as request for bulletin-2011.
This will help in responding to the request immediately. Also, the name of the candidate, address and the course for which admission is sought must be clearly written on the back of the demand draft. The ILI shall not be responsible for any postal delay.
Online Certificate Courses:<
Students can enroll for online certificate courses through the website of the Institute. The application form complete in all respects should be submitted either in person or by registered post/speed post/courier/messenger so as to reach the office of the registrar, Indian Law Institute, Bhagwan Dass road, New Delhi-110001 along with the course fee in the form of demand draft of Rs 4000/- in favour of Indian Law Institute payable at New Delhi on or before the dates mentioned as under.
Session starting:
Last date for submission of application: August, 10.08.2011; November, 10.11.2010; January, 10.01.2011; April, 10.04.2012
Admit card (applicable for LL.M. programmes):
Admit card (in duplicate) should be submitted by the applicant seeking admission to LL.M. along with the application form, duly filled in, pasting his/her passport size photograph in the space provided.
The admit card allotting the center and roll no for the common admission test (CAT) will be issued to the candidates at the time of submission of application form in person and in other cases the admit card will be sent by post. The Institute will not be responsible in any way for any loss, damage or delay in transit of the admit card.
The admit card is required to be retained by the candidate till the admissions are finalized. However, if the admit card is lost by the candidate, duplicate admit card will be issued by the Institute with the approval of the competent authority on payment of Rs. 300/-. Duplicate admit card will not be issued after the CAT.
Important Information:
If it is found at any stage during the entire period of the programme that the candidate has furnished any false or incorrect information on the application form or at the time of admission, his/her candidature for the programme will be cancelled summarily. In addition, disciplinary action may be taken against him/ her as per rules (ii) if it is found at any stage during the entire period of the programme that the candidate does not fulfill the requisite eligibility conditions, his/ her admission shall be cancelled and entire fee shall also be forfeited (iii) ragging in any form is strictly prohibited within the premises of the Institute as well as on public transport or at any other place public or private.
If any incident of ragging comes to the notice of the authority, the concerned student shall be given liberty to explain and if his/ her explanation is not found satisfactory, the authority would expel him/ her from the Institution.
Important dates:
LL.M (2 years):
- Commencement of sale of bulletin containing application form: Tuesday, 10.05.2011
- Last date for submission of application form: Wednesday, 15.06.2011
- Date of common admission test (CAT): Saturday, 25.06.2011 at 3.00 p.m. in the ILI
- Notification of CAT result on the website of the Institute: Friday, 01.07.2011
- Group discussion and viva-voce of short-listed candidates: Wednesday, 06.07.2011 (onwards)
- Display of first merit list: Tuesday, 12.07.2011
- Last date for deposit of fee: Friday, 15.07.2011
- Display of second merit list, if required: Tuesday, 19.07.2011
- Last date for deposit of fee: Friday, 22.07.2011
- Display of third merit list, if required: Tuesday, 26.07.2011
- Last date for deposit of fee: Friday, 29.07.2011
LL.M (evening) (3 year course)
- Commencement of sale of bulletin containing application form: Tuesday, 10.05.2011
- Last date for submission of application form: Wednesday, 15.06.2011
- Date of common admission test (CAT): Saturday, 25.06.2011 at 3.00 p.m. in the ILI
- Notification of CAT result on the website of the Institute: Friday, 01.07.2011
- Group discussion and viva-voce of short-listed candidates: Wednesday, 06.07.2011(onwards)
- Display of first merit list: Tuesday, 12.07.2011
- Last date for deposit of fee: Friday, 15.07.2011
- Display of second merit list, if required: Tuesday, 19.07.2011
- Last date for deposit of fee: Friday, 22.07.2011
- Display of third merit list, if required: Tuesday, 26.07.2011
- Last date for deposit of fee: Friday, 29.07.2011
Post Graduate Diploma Courses:
- Commencement of sale of bulletin containing application form: Tuesday, 10.05.2011
- Last date for submission of application form: Friday, 01.07.2011
- Display of first merit list: Tuesday, 12.07.2011
- Last date for deposit of fee:Friday, 15.07.2011
- Display of second merit list, if required: Tuesday, 19.07.2011
- Last date for deposit of fee: Friday, 22.07.2011
- Display of third merit list, if required: Tuesday, 26.07.2011
- Last date for deposit of fee: Friday, 29.07.2011
- The classes for LL.M. programmes and Post Graduate Diploma courses will commence from 1st August, 2011.
