Section 12(3) in The Aircraft (Investigation of Accidents and Incidents) Rules, 2012
(3)The Court shall holey the investigation in open court in such manner and under such conditions as the Court may think fit for ascertaining the causes and circumstances of the accident and for enabling it to make the report hereinafter mentioned:Provided that where the Court is of opinion that holding the investigation is likely -(a)to be prejudicial to the interests of any country; or(b)to jeopardise the personal safety of a person who is willing to make any statement or give evidence,the Court may, hold in camera, the whole or part of the investigation.
