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7th KIIT National Moot Court Competition, 2019

The 7th edition of KIIT National Moot Court Competition, hosted and organized by the School of Law, KIIT Deemed to be University.

The Competition is structured in the following format:
a) Preliminary Rounds
b) Quarter Finals
c) Semi finals
d) Grand Final
2. ELIGIBLITY
Students of three year and five year integrated law degree courses from any University / Law School/ College/Department are eligible to participate in the competition. However, a maximum of one team shall be allowed to participate from any one University / Law School/College/Department.

3. TEAM COMPOSITION
3.1 Each team shall consist only of three members, comprising two speakers and one researcher.
3.2 Any alteration of the names of the team members shall be informed in writing to that effect, addressed to the Director, School of Law, KIIT Deemed to be University, by the Vice Chancellor / Dean / Director / Head of the Department of the University / School / Department / College of Law, of the team requesting such alteration. However, any such alteration shall be permitted only once.

3.3 Once the Competition commences, the team composition cannot be altered under any circumstances whatsoever. Inability of any team member to participate in accordance with the rules of this Competition shall lead to immediate disqualification of the team from the Competition.

4. PARTICIPATION AND REGISTRATION
PROCEDURE
4.1 The teams interested to participate are required to confirm their participation by sending an e-mail attaching the scanned copy of Annexure-A (Registration form) and the Demand Draft as mentioned in Rule 4.2, duly filled, to kiitmoot2019@kls.ac.in by 22nd July, 2019. Please note that such e-mail has to be sent only through the University / School / College / Department official email address. E-mails sent through personal / unofficial e-mail addresses and e-mails sent to any other address other than the above mentioned will be ignored. Annexure-A is available at law.kiit.ac.in and also attached here with this brochure.

4.2 The teams shall then send (a) the printed copy of Annexure-A and (b) a non-refundable participation fee
of Rs. 4000/- (Rupees Four Thousand only) in the form of a Demand Draft drawn in favour of KIIT, and payable at Bhubaneswar (clearly stating the name of the participating institution at the reverse side of the demand draft),addressed to:

Ms. Pratiti Nayak

Faculty Convener
7th KIIT National Moot Court Competition, 2019
School of Law, KIIT, Patia, Bhubaneswar,
Odisha. PIN–751024
such is to be received by 30th July 2019.

4.3 On receipt of the printed copy of Annexure-A and the Demand Draft, the team shall be formally registered
as a participant for the event, and a team code shall be generated and a confirmatory e-mail, together with the team code, shall be sent to such team on the 1st August, 2019. Thereafter, for all further correspondence with the organizers of the Competition, all the registered teams shall identify and refer themselves using the allotted team code only.
4.4 The teams shall also send a soft copy of Annexure-B (Travel details), duly filled, to kiitmoot2019@kls.ac.in by 28th August, 2019. Annexure –B is available at law.kiit.ac.in and is also attached here .

7th KNMCC 2019 (Official Brochure)

Annexure A

Annexure B

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