28. Sitting etc., of Boards and Children's Courts.
(1)A Board or a Children's Court shall hold its sitting at such place, on such day and in such manner as may be prescribed.(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 (2) of Section 16, as the case may be, shall, while holding an enquiry 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.
