The Supreme Court of India has issued a circular prohibiting all forms of photography and videography inside its High Security Zone, except for official purposes. The guidelines, issued by the Competent Authority, take immediate effect and apply to advocates, litigants, interns, law clerks, registry staff, media personnel, and all other stakeholders.
According to the circular, the following directions have been laid down:
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Complete ban on photography and videography inside the High Security Zone of the Supreme Court, except for official use.
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Media personnel may conduct interviews and live broadcasts only from the designated location — the lawn in the Low Security Zone.
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Mobile phones cannot be used for photography or videography in the lawn of the High Security Zone.
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Cameras, tripods, selfie sticks, and similar equipment are prohibited in the High Security Zone, except for official purposes.
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Disciplinary measures have been prescribed for violators:
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Advocates, litigants, interns, and law clerks found violating the guidelines will face action by their respective Bar Associations or State Bar Councils.
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Media personnel who breach the rules may have their access to the High Security Zone restricted for one month.
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Registry staff violating the norms will face serious action, while for other stakeholders, their respective departments will be asked to initiate disciplinary proceedings.
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Security personnel have been empowered to disallow any individual from taking photographs or videos inside the restricted zone.
The move underscores the Supreme Court’s emphasis on maintaining decorum, security, and confidentiality within its premises.