4. Procedure to be followed in holding enquiries. Section 8(2)(b).
(1)In all cases under the Act the proceedings shall be conducted in as simple a manner as possible and no unnecessary formality shall be observed. Care shall be taken to ensure that the child against whom the proceeding have been instituted feels home-like atmosphere during the proceedings.(2)The competent authority shall see that the child brought before it is not kept under the close guard of a police officer but sits or stands by him-self or in the company of a relative or friend or a probation officer at some convenient place as near to it as possible.
