(1)A juvenile court shall hold its sittings at such places, on such days and in such manner as may be prescribed.(2)In the trial of a case in which a child is charged with an offence and is not being tried jointly with an adult a court shall, as far as may be practicable, sit in a different building or room from that in which the ordinary sittings of the court are held, or on different days, or at different times from those at which the ordinary sittings of the court are held.
