Section 10 in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
10. Ensuring seamless video conferencing
10.1The Advocate or Required Person, shall address the Court through video conferencing from a specified Remote Point on the date and time specified in the order issued by the Court. The presence of the coordinator will not be necessary at the Remote point where arguments are to be ad-dressed by an advocate or party in person before the Court.10.2If the proceedings are carried out from any of the Remote Point(s) (in situations described in Rules 5.3.1 to 5.3.9) the Coordinator at such Remote Point shall ensure compliance of all technical requirements. However, if the proceedings are conducted from a Remote Point falling in the situation contemplated under Rule 5.3.10, such as an Advocate’s office, the Coordinator at the Court Point shall ensure compliance of all technical requirements for conducting video conferencing at both the Court Point and the Remote Point.10.3The Coordinator at the Court Point shall be in contact with the concerned Advocate or the Required Person and guide him in regard to the fulfilment of technical and other requirements for executing a successful hearing through video conferencing. Any problems faced by such RemoteUser(s) shall be resolved by the Court Point Coordinator. The Court Point Coordinator shall inter alia share the link of the video conferencing hearing with such Remote User(s).10.4The Coordinator at the Court Point shall ensure that any document and/ or audio-visual file, emailed by the Remote User, is duly received at the Court Point.10.5The Coordinator at the Court Point shall also conduct a trial video conferencing, preferably 30 minutes prior to scheduled video conferencing in order to ensure that all the technical systems are in working condition at both the Court Point and the Remote Point.10.6At the scheduled time, the Coordinator at the Court Point shall connect the Remote User to the Court.10.7On completion of the video conferencing proceeding, the Court shall mention in the order sheet the time and duration of the proceeding, the software used (in case the software used is not the Designated Video Conferencing Software), the issue(s) on which the Court was addressed and thedocuments if any that were produced and transmitted online. In case a digital recording is tendered, the Court shall record its duration in the order sheet along with all other requisite details.10.8The Court shall also record its satisfaction as to clarity, sound and connectivity for both Court Users and Remote Users.10.9On the completion of video conferencing, if a Remote User is of the opinion that he was prejudiced due to poor video and/or audio quality, the Remote User shall immediately inform the Coordinator at the Court Point, who shall in turn, communicate this information to the Court without any delay. The Court shall consider the grievance and if it finds substance in the grievance may declare the hearing to be incomplete and the parties may be asked to re-connect or make a physical appearance in Court as may be considered appropriate.
