Allow Cookies!
By using our website, you agree to the use of cookies
The Committee concentrating to be constituted to look into Common Law Admission Test (CLAT), 2018, has found that National Law Universities (NLUs) have been nauseatingly overcharging the students for appearing for the examination, resulting in a profit margin of 90-95% for the NLUs. The report, in fact, notes that even if it is a policy to earn profit out of the examination, earning 90% profits is “egregious”. It then suggests that fee of Rs. 1500 is reasonable for covering the costs of conducting the exam and leaving some spare amount for additional expenses.
The committee was constituted pursuant to a direction by the Supreme Court to the Ministry of Human Rights Development in June this year. It consists of Prof. Manindra Agrawal (Dy. Director and Professor, Department of Computer Science and Engineering, IIT Kanpur-Chairperson), Mr. Vineet Joshi (Director General, NTA), Dr. Ashok Kumar Jaryal (AIIMS), and Prof. Neeraj Dwivedi (IIM, Lucknow). Responding to the committee’s findings, Prof. Shamnad Basheer stated that, “This is a very hard hitting report”. Kudos to the committee for studying the issue so thoroughly in this limited time. What is most striking is that the report takes note of the fact that the NLU’s effectively profiteer from CLAT. The committee calls this an “egregious” wrong and says that rather than charging 4000 per application form, NLU’s should only charge Rs. 1500 to account for costs of conducting the exam and making a slight profit as well.
The committee further opined that government organisations dedicated for conducting standardised examinations on regular basis across the country would be better placed at handling the logistical and technical aspects of CLAT, as opposed to the current system of organising it organising it on a rotational basis.
86540
103860
630
114
59824