67. Power to clear court while child is giving evidence in certain cases.
(1)Where in any proceeding in relation to an offence against, or any conduct contrary to, decency or morality, a person who, in the opinion of the court, is a child is called as a witness, the court may direct that all or any persons, not being members or officers of the court or parties to the case or their counsel, or persons otherwise directly concerned in the case, be excluded from the court during the taking of the evidence of that witness:Provided that nothing in this section shall authorise the exclusion of bona fide representatives of a newspaper or news agency.(2)The power conferred on a court by this section shall be in addition and without prejudice to any other powers of the court to hear proceedings in camera.
