Report No. 198

The Trial Chamber referred to the following provisions:

"Art. 21: Rights of the accused

(a) In the determination of any charge against the accused pursuant to the present statute, the accused shall be entitled to the following minimum guarantees in full equality:

(e) to examine, or have examined, the witnesses against him and to obtain the attendance and examination of witnesses on his behalf under the same conditions as witnesses against him."

"Rule 4: Meeting away from the seat of the Tribunal-A chamber may exercise its functions at a place other than the seat of the Tribunal, if so authorized by the President in the interests of justice.

Rule 54; General Rule-At the request of either party or proprio motu, a Judge or a Trial Chamber may issue such orders, summons, subpoenas, warrants and transfer orders as may be necessary for the purposes of an investigation or for the preparation or conduct of the trial.

Rule 90: Testimony of Witnesses

(A) Witnesses shall, in principle, be heard directly by the Chambers unless a Chamber has ordered that the witness be heard by means of a deposition provided for in Rule 71."