Report No. 59

8.20. Section 22.-

Holding proceedings in camera and publication of such proceedings are matters governed by section 22. We think that the holding of proceedings in camera should be obligatory in all matrimonial cases, whether or not the parties so desire or the court thinks it fit. We are also of the view that the publication of such proceedings should be prohibited, and permission for publication should be granted only in respect of judgment of High Courts.