The Rules for Video Conferencing for Courts 2020 formulated by Rajasthan High Court have been notified in the Government Gazette by the State of Rajasthan.
These Rules are based on the Model Video Conferencing Rules circulated by the Hon’ble e-Committee, Supreme Court of India. In pursuance to provisions of rule 1(i), these rules have been made applicable w.e.f. 02.08.2021, the date notified by Rajasthan High Court.
These rules have been made applicable for all proceedings before the High Court and District Courts of Rajasthan. In order to effectively implement Video Conferencing Rules in subordinate courts, dedicated VC hardware for each court has been procured and the same is under the process of installation. To streamline the entire process in conformity with VC Rules, VC remote points have also been set up at all the 36 District Headquarters in court premises.
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