Section 14 in The Unlawful Activities (Prevention) Rules, 1968
14. Power of Tribunal or District Judge to sit in private .-Where any request is made by the Central Government so to do, it shall be lawful for the Tribunal or the District Judge, as the case may be, to sit in private and to admit at such sitting such persons whose presence is considered by the Tribunal or the District Judge, as the case may be, to be necessary for the proper determination of the matter before it or him.
