(2)A Magistrate empowered to exercise the powers of a Board under sub-section (2) of Section 6 or of a children's court under sub-section (4) of Section 6 shall, while holding an 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 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.
