Section 2 in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
2. Definitions
In these Rules, unless the context otherwise requires:(i)"Advocate" means and includes an advocate entered in any roll maintained under the provisions of the Advocates Act, 1961 and shall also include government pleaders/advocates and officers of the department of prosecution.(ii)"Commissioner" means a person appointed as commissioner under the provisions of Code of Civil Procedure, 1908, or the Code of Criminal Procedure, 1973 , or any other law in force.(iii)"Coordinator" means a person nominated as coordinator under Rule 5.(iv)"Court" includes a physical Court and a virtual Court or tribunal.(v)"Court Point" means the Courtroom or one or more places where the Court is physically convened, or the place where a Commissioner or an inquiring officer holds proceedings pursuant to the directions of the Court.(vi)"Court User" means a user participating in Court proceedings through video conferencing at a Court Point.(vii)"Designated Video Conferencing Software" means software provided by the High Court from time to time to conduct video conferencing.(viii)“Exceptional circumstances” include illustratively a pandemic, natural calamities, circumstances implicating law and order and matters relating to the safety of the accused and witnesses.(ix)"Live Link" means and includes a live television link, audio-video electronic means or other arrangements whereby a witness, a required person or any other person permitted to remain present, while physically absent from the Courtroom is nevertheless virtually present in the Courtroom by remote communication using technology to give evidence and be cross-examined.(x)“Proceedings” in context to these rules means event or series of activities as per the prescribed procedure in an action taken in a Court to settle a dispute, held through Video Conferencing.(xi)"Remote Point" is a place where any person or persons are required to be present or appear through a video link.(xii)"Remote User" means a user participating in Court proceedings through video conferencing at a Remote Point.(xiii)"Required Person" includes:a. the person who is to be examined; orb. the person in whose presence certain proceedings are to be recorded or conducted; orc. an Advocate or a party in person who intends to examine a witness; ord. any person who is required to make submissions before the Court; ore. any other person who is permitted by the Court to appear through vide conferencing.(xiv)“Rules” shall mean these Rules for Video Conferencing for Courts and any reference to a Rule, Sub-Rule or Schedule shall be a reference to a Rule, Sub-Rule or Schedule of these Rules.(xv)“Video Conferencing” means and includes Court proceedings conducted by transmission of simultaneous audio and video signals in real time between the remote point and court point and vice versa, over a wired or wireless network or a combination thereof. It shall include transmission of readable images of documents.
