Section 13 in The Egress and Internal Movement (Control) Ordinance, 2005
13. Hearing of proceedings in camera.
- If, as respects any proceedings before a Special Judge or before a judge reviewing under section 12 of the proceedings of a Special Judge, the Special Judge or reviewing Judge, as the case may be, is satisfied that it is expedient in the interests of the public safety or the security of the State so to do, such Judge may give directions, that throughout or during any part of the proceedings such person or class of persons as the Judge may determine shall be excluded.
