Report No. 198
(13) Should the Court appoint and amicus curiae in every such case, where witness protection is to be or likely to be granted , to assist the Court independently both at the preliminary hearing referred to above and at the trial?
Several statutes in other countries (see for example the New Zealand statute referred to in the Consultation Paper) provide for appointment of an amicus.
But, in our view, there is no need to allow a separate counsel or amicus curiae.
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