Report No. 117

C. Law and Legal Principles

C.1 Fundamental principles of procedural jurisprudence.

C.2 Constitutional Law, Administrative Law and other important All-India legislation.

C.3 Forensic science and criminology.

C.4 Broad principles of law of evidence, evidentiary problems in trial courts, etc.

C.5 Procedural laws : proper use of procedural laws and preventing their misuse or abuse.

C.6 Principles governing exercise of judicial discretion.

C.7 Eliminating causes of delay.

C.8 Art of judgement writing-civil and criminal.

C.9 Maintenance of decency and decorum in courts including certain aspects of work of Judicial Officers, court-craft, code of conduct and ethics.

C.10 Accounts and financial matters.