19. Attendance at court or parent of child charged with offence, etc. - (1) Where a child brought before a court under this Act has a parent or guardian, such parent or guardian may in any case, and shall, if he can be found and if he resides within a reasonable distance, be required to attend the court before which any proceeding is held under this Act, unless the court is satisfied that it will be unreasonable to require his attendance.
(2)The parent or guardian whose attendance shall be required under this section shall be the parent or guardian having the actual charge of, or control over, the child :Provided that, such parent or guardian is not the father, the attendance of the father may also be required.(3)The attendance of the parent of a child shall not be required under this section in any case where the child was, before the institution of the proceedings, removed from the custody or charge of his parent by an order of a court.
