80. Sitting in closed Court .-(1) A Court-Martial shall, where it is so directed by these rules, and may in any other case on any deliberation amongst the members, sit in closed Court.
(2)No person shall be present in closed Court except the members of the Court, the Judge-Advocate (if any) and any officers under instruction.(3)For the purpose of giving effect to the foregoing provisions of this rule, the Court-Martial may either retire or cause the place where they sit to be cleared of all other persons not entitled to be present.(4)Except as hereinbefore mentioned all proceedings, including the view of any place, shall be in open Court and in the presence of the accused subject to sub-rule (5).(5)The Court shall have the power to exclude from the Court any witness who has yet to give evidence or any other person, other than the accused, who interferes with its proceedings.[80-A. Courts-Martial to be public.-Subject to rule 80, the place in which a Court-Martial is held for the purpose of trying an offence under the Act shall be deemed to be an open Court to which the public generally may have access, so far as the same can conveniently contain them:Provided that if the Court is satisfied that it is necessary or expedient in the public interest or for the ends of justice so to do, the Court may at any stage of the trial of any particular case order that the public generally or any portion thereof or any particular person shall not have access to, or be or remain in, the place in which the Court is held.]
