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Supreme Court in response to Prof Shamand Bsheer’s for a permanent Clat body, BCI and National testing Agency have staked organize CLAT examination.
BCI has claim that entrance examination for National Law University is its prerogative relying on the Advocate Act 1961.
Bar council of India to create a body of experts under the leadership of a former supreme court to solve and listen complain in conducting CLAT. This committee will also have least two sitting Chief Justice of High Court and former judges of High court, VC of NLUs, senior advocate, eminent jurist and member of various bar councils.
NTA has also filed an affidavit, showing their interest to conduct the exam from next academic session. It submits that for the academic session 2019-20 onwards, NTA has been entrusted with the responsibility to conduct the entrance examinations for admissions to premier higher educational institutions in India, including JEE (Mains), NEET-UG, CMAT and GPAT, in addition to conducting the assessment for grant of fellowship by UGC-NET.
Significantly, it was just earlier this month that the Consortium of National Law Universities (NLUs) had finally decided to constitute a Permanent Secretariat for the conduct of CLAT at NLSIU.
NTA then assures the court that it is willing to conduct CLAT as well, submitting, “It is most respectfully submitted that NTA is willing to take up the responsibility for conducting the CLAT examination from Academic session 2019-2020 onwards, if desired by this hon’ble court.
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