Report No. 198

14. Oath of secrecy to be administered to certain persons referred to in Schedules I and II.-

(1) The technical personnel operating the two-way television or video link and the two-way audio system and the courtmaster or stenographer of the Judge referred to in Schedule I and II, shall be administered an oath of secrecy in respect of the identity and other particulars of the threatened witness and

(2) It shall not be lawful for any of the persons referred to in sub section (1) to reveal the identity of the witness to any other person or body.

(2) It shall not be lawful for any of the persons referred to in sub section (1) to reveal the identity of the witness to any other person or body.