Section 3 in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
3. General Principles Governing Video Conferencing
(i)Video conferencing facilities may be used at all stages of judicial proceedings and proceedings conducted by the Court.(ii)All proceedings conducted by a Court by way of video conferencing shall be judicial proceedings and all the courtesies and protocols applicable to a physical Court shall apply to these virtual proceedings. The protocol provided in Schedule I shall be adhered to for proceedings conducted by way of video conferencing.(iii)All relevant statutory provisions applicable to judicial proceedings including provisions of the Code of Civil Procedure, 1908, Code of Criminal Procedure, 1973, Contempt of Courts Act, 1971, Indian Evidence Act, 1872 (abbreviated hereafter as the Evidence Act), and InformationTechnology Act, 2000 (abbreviated hereafter as the IT Act), shall apply to proceedings conducted through video conferencing.(iv)Subject to maintaining independence, impartiality and credibility of judicial proceedings, and subject to such directions as the High Court may issue, Courts may adopt such technological advances as may become available from time to time.(v)The Rules as applicable to a Court shall mutatis mutandis apply to a Commissioner appointed by the Court to record evidence and to an inquiry officer conducting an inquiry.(vi)There shall be no unauthorised recording of the proceedings by any person or entity.(vii)The person defined in Rule 2(xii) shall provide identity proof as recognised by the Government of India/State Government/Union Territory to the Court point coordinator via personal e-mail. In case identity proof is not readily available the person concerned shall furnish the following per-sonal details: name, parentage and permanent address, as also, temporary address if any.
