Section 28 in Jammu and Kashmir Juvenile Justice Act, 1997
28. Persons who may be present before competent authority.
(1) Save as provided in this Act, no person shall be present at any sitting of a competent authority except(a)any officer of the competent authority; or(b)the parties to the inquiry before the competent authority, the parent or guardian of the juvenile and other persons directly concerned in the inquiry including police officers and legal practitioners; and(c)such other persons as the competent authority may permit to be present.(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 juvenile or on grounds of decency or morality that any person including the police .officers, legal practitioners, the parent, guardian or the juvenile himself should withdraw, the competent authority may give such direction, and if any person refuses to comply with such direction, the competent authority may have him removed and may, for this purpose, cause to be used such force as may necessary.(3)No legal practitioner shall be entitled to appear before a Board in any case or proceeding before it, except with the,special permission of that Board.
