Live Streaming of video conferencing of proceedings has been started in High Courts of Gujarat, Orissa, Karnataka, Jharkhand, Patna, Gauhati, Uttarakhand, Calcutta and Madhya Pradesh and Hon’ble Supreme Court of India thus allowing media and other interested persons to join the proceedings.
Under the guidance of eCommittee, Supreme Court of India, a sub-committee was constituted for framing Model Rules for Live Streaming. The said rules have been forwarded to Computer Committee of High Courts for the feedback and suggestion.