(2)Notwithstanding anything contained in sub-section (1), if at any stage during an inquiry, a competent authority considers it to be expedient in the interest of the child or on grounds of decency or morality that any person or the child himself should withdraw, the competent authority may give such direction, and if such person refuses to copy with such direction, the competent authority may have him removed and may, for this purpose, cause to be used such force as may be necessary.
