(2)A Magistrate empowered to exercise the powers of a Board or, as the case may be, a children's court under sub-section (2) of Section 7 shall while holding any inquiry regarding a child under this Act, as far as practicable, sit in a building or room different from that in which the ordinary sittings of a civil and criminal courts are held, or on different days or at times different from those at which the ordinary sittings of such courts are held.
