97. Swearing of interpreter and shorthand writer .-(1) At any time during the trial an impartial person may, if the Court thinks it necessary, and shall if either the prosecutor or the accused request it on any reasonable ground, be sworn or affirmed to act as interpreter.
(2)An impartial person may, at any time of the trial, if the Court thinks it desirable, be sworn or affirmed to act as a shorthand writer.(3)Before a person is sworn or affirmed as interpreter or shorthand writer, the accused shall be informed of the person who is proposed to be sworn or affirmed and may object to the person as not being impartial or for any reasonable cause; and the Court, if it thinks that the objection is reasonable, shall not swear or affirm that person as interpreter or shorthand writer.
