Section 14 in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
14. Conduct of Proceedings
14.1All Advocates, Required Persons, the party in person and/or any other person permitted by the Court to remain physically or virtually present (hereinafter collectively referred to as participants) shall abide by the requirements set out in Schedule I.14.2Before the commencement of video conferencing all participants, shall have their presence recorded. However, in case a participant is desirous that their face or name be masked, information to that effect will be furnished to the Court Point Coordinator prior to the commencement of the proceeding.14.3The Court Point Coordinator shall send the link / Meeting ID / Room Details via the email Id / mobile number furnished by the Advocate or Required Person or other participant permitted to be virtually present by the Court. Once the proceedings have commenced, no other person or persons will be permitted to participate in the virtual hearing, save with the permission of the Court.14.4The participants, after joining the hearing shall remain in the virtual lobby if available, until they are admitted to virtual hearing by the Coordinator at the Court Point.14.5Participation in proceedings through video conferencing shall constitute consent by the participants to the same.14.6Establishment and disconnection of links between the Court Point and the Remote Point would be regulated by orders of the Court.14.7The Court shall satisfy itself that the Advocate, Required Person or any other participant that the Court deems necessary at the Remote Point can be seen and heard clearly at the Court Point and can hear & see clearly persons at the Court Point.14.8To ensure that video conferencing is conducted seamlessly, the difficulties, if any, experienced in connectivity must be brought to the notice of the Court at the earliest on the official email address and mobile number of the Court Point Coordinator which has been furnished to the participant before the commencement of the virtual hearing. No complaint shall subsequently be entertained.14.9Wherever any proceeding is carried out by the Court under these Rules by taking recourse to video conferencing, the same shall be specifically mentioned in the order sheet.
