The Rajasthan High Court has notified the Rajasthan High Court and Video Conferencing Rules 2020 (Rules) which shall be applicable to video conferencing of court proceedings in the Rajasthan High Court and all the subordinate courts in the State of Rajasthan.
The notification issued by the High Court notifies that “In pursuance to rule 1(i) of Rajasthan High Court Rules for Video Conferencing for Courts 2020 it is notified that "Rajasthan High Court Rules for Video Conferencing for Courts 2020" shall be applicable to the proceeding of the High Court of Judicature for Rajasthan and all the Subordinate Courts of the Rajasthan with immediate effect.”
Requirements for video conference hearing
a) Conduct of the counsel: The Rules prescribe that all the participants shall wear sober attire and shall be appropriately dressed in professional attire prescribed under the Advocates Act, 1961.
b) Prescribed Uniform: With regard to officials, it has been stated that Police officials shall appear in the uniform prescribed for police officials under the relevant statute or orders.
"The attire for judicial officers and court staff will be as specified in the relevant rules prescribed in that behalf by the High Court. The decision of the presiding judge or officer as to the dress code will be final."
c) Addressing the bench: Every participant/ attendee has to adhere to the courtesies and protocol that are followed in court and judges will be addressed as "Madam/Sir" or "Your Honour".
d) Remote users: All the remote users and the coordinator at the remote point have been directed to ensure that the remote point is situated in a quiet location, is properly secured and has sufficient internet coverage. Any unwarranted disturbance caused during video conferencing may, if the presiding judge so directs, render the proceedings non-est.
e) Mobile Phones: All participants should switch off their cell phones or put it on airplane mode during the proceedings.
"All participants should endeavour to look into the camera, remain attentive and not engage in any other activity during the course of the proceedings."
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