Section 37 in The Protection of Children from Sexual Offences Act, 2012
37. Trials to be conducted in camera.—
The Special Court shall try cases in camera and in the presence of the parents of the child or any other person in whom the child has trust or confidence:Provided that where the Special Court is of the opinion that the child needs to be examined at a place other than the court, it shall proceed to issue a commission in accordance with the provisions of section 284 of the Code of Criminal Procedure, 1973 (2 of 1974).
