Report No. 117

Training of Judicial Officers

Contents
Chapter I	Introductory
	Introductory
Chapter II	Justification for Imparting Training
	Justification for Imparting Training (1)
	Justification for Imparting Training (2)
	Justification for Imparting Training (3)
Chapter III	Approach of The Law Commission
	Approach of The Law Commission
Chapter IV	Scheme of Training
	Scheme of Training
	Institutional Format
	Scope of Training
	Duration of Training Course
Chapter V	Syllabus
	Syllabus
	Sociology of Law
	Modern Court Management Techniques
	Criminal
Chapter VI	Faculty
	Faculty
Chapter VII	The Constitution of the Academy and the Incidental Managerial Aspects
	The Constitution of the Academy and the Incidental Managerial Aspects
Chapter VIII	Regional Training Centres
	Regional Training Centres
Appendix I	Training Facilities for Judicial Officers in Various States
	Training Facilities for Judicial Officers in Various States
Appendix II	Proposal for Setting up an Academy for Training of Judicial Officers
I.	Introduction
II.	Objectives
III.	Venue
IV.	Governing Body
V.	Finances
VI.	Faculty
VII.	Content and Duration
	Contents for the Three Types of Courses (to be Suitably Adopted)
A.	Court Management
B.	Training in Systems Management
C.	Law and Legal Principles
D.	Substantive Law developments
E.	Sentencing Discretion
F.	Related Matters of Judicial Policy
G.	General Orientation
	Practical training
I.	Civil
II.	Criminal
	Regional Academy