Report No. 43

41. Exclusion of public from certain proceedings.- In addition and without prejudice of any powers which a Court may possess to order the exclusion of the public from any proceedings, if, in the course of any inquiry into or trial of, any person for an offence under any of the sections 28 to 38 or in the course of any proceedings in appeal or revision from such inquiry or trial, application is made by the prosecution, on the ground that the publication of any evidence to be given or of any statement to be made in the course of the proceedings would be prejudicial to the national security, that all or any portion of the public shall be excluded during any part of the hearing, the Court may make an order to that effect, but the passing of sentence shall in any case take place in public.