A Plan Scheme for Action Research and Studies on Judicial Reforms is being implemented by the National Mission for Justice Delivery and Legal Reforms since 2013. Under the Scheme, financial assistance is being extended for undertaking action research / evaluation / monitoring studies, organizing seminars / conferences / workshops, capacity building for research and monitoring activities, publication of report/material, promotion of innovative programmes / activities in the areas of Justice Delivery, Legal Research and Judicial Reforms. From the financial year 2021-22 onwards, the Scheme was incorporated under the “non-scheme” component of Department of Justice.

Reputed institutions working in the field of justice delivery, legal education and research and judicial reforms may apply as per the Scheme guidelines. The Guidelines prescribed format and other details about the Scheme for Action Research and Studies on Judicial Reforms can be accessed below : Scheme for Action Research and Studies on Judicial Reforms




Scheme for Action Research and Studies on Judicial Reforms