Section 32 in Delhi High Court Intellectual Property Rights Division Rules, 2022
32. Law Researcher(s)
(i)Judges of the IPD shall have the assistance of additional Law Researchers who shall possess technicalqualifications. Such Law Researcher(s) shall be part of a common pool of Law Researchers for theIPD. The number of law researchers would be at least two in number for each Bench of the IPD. Thesaid Law Researchers would be attached to the IPD and not with the individual Judge concerned;(ii)Such Law Researcher(s) may possess a degree in any technical field or specialization in any IPRsubject matter or have experience in the field of intellectual property;(iii)The appointment of such Law Researcher(s) shall be by a Committee designated by the Chief Justice;(iv)Law Researcher(s) shall be appointed on the same terms as applicable to other Law Researchersappointed in the Delhi High Court. The remuneration of such Law Researcher(s) shall usually be theprevailing remuneration for law researchers of the Delhi High Court. However, in exceptional cases,higher remuneration may also be approved by the Chief Justice;(v)Law Researcher(s) with such qualifications may also be appointed to assist Division Benches dealingwith cases involving IPR subject matter(s);(vi)Such Law Researcher(s) shall be in addition to the law researchers appointed for assistance of Judgesunder the Delhi High Court Rules;(vii)Prior to appointment, a declaration shall be provided by the Law Researcher(s) that he or she has noconflict of interest with the subject matter of the dispute and will assist the court fairly and impartially.
