A. About the Directorate
The Directorate of Research under DGIT(R) was created in 2001 as a part of restructuring. The Directorate of Legal headed by a DIT under DGIT (Administration) created on 30th May, 2005. The Directorate of legal merged with Directorate of Research under DGIT(R) renamed DGIT(Legal & Research) on 21st June, 2005. It was Notified as attached office in 2007.
Mandate of the Directorate:-
- To receive SLP/Civil Appeal proposals and Caveat proposals
- To refer the proposal to Board & Min. of Law and Justice with specific recommendations.
- Vetting of draft SLP by CIT/DIT
- Co-ordination between field offices and MoL&J /Central Agency Section (CAS)
- Computerizing the database of SLPs in LRTS
- To set up and operate the NJRS
- To formulate Departmental view on contentious legal issue through CTC
B. Work Distribution amongst DsIT
The Directorate is headed by the DGIT(L&R). Two DsIT assisted by one Addl./Jt.DIT each to process proposals for filing SLP. DIT (L&R)-I is in charge of North Zone and East Zone & all the proposals received from these charges are processed by Addl. DIT-I & placed before DGIT(L&R) through DIT(L&R)-I. In addition to that he is over all in charge of Supreme Court Cell, headed by a Jt.DIT(SCC), a newly created unit in Oct., 2013 to co-ordinate with MoL&J for expeditious filling of SLPs. There is one DDIT(SCC) exclusively for the Supreme Court Cell. DIT(L&R)-I is also in charge of Administration. DIT(L&R)-II is in charge of West Zone and South Zone & all the proposals received from these charges are processed by Addl. DIT-II & placed before DGIT(L&R) through DIT(L&R)-II. She is over all in charge of National Judicial Reference System(NJRS), headed by one Addl.DIT and Research Wing headed by one Addl.DIT(CTC). There are 7 ITOs, & 8 Inspectors also.
