Section 106 in The National Security Guard Rules, 1987
106. Sitting in closed Court.
(1)A Court shall, where it is so directed by these rules and may in 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 Attorney (if any) and any officer under instruction.(3)For the purpose of giving effect to the foregoing provisions of this rule, a court may either retire or cause the place where it sits to be cleared of all other persons not entitled to be present.(4)Except as mentioned in sub-rules (1), (2) and (3) of this rule 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.
