Section 5 in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
5. Preparatory Arrangements
5.1There shall be a Coordinator both at the Court Point and at the Remote Point from which any Required Person is to be examined or heard. However, Co-ordinator may be required at the Remote Point only when a witness or a person accused of an offence is to be examined.5.2In the civil and criminal Courts falling within the purview of the district judiciary, persons nominated by the High Court or the concerned District Judge, shall perform the functions of Co-ordinators at the Court Point as well as the Remote Point as provided in Rule 5.3.5.3The Co-ordinator at the Remote Point may be any of the following:(v)Display unit;(vi)Document visualizer;(vii)Provision of a firewall;(viii)Adequate seating arrangements ensuring privacy;(ix)Adequate lighting; and(x)Availability of a quiet and secure space
