13. Procedure to be followed by competent authority in holding enquiries.
(1)In all cases under the Act the proceedings shall be conducted in as simple a manner as possible and no unnecessary formality shall be observed. Care shall be taken to ensure that the child against whom the proceedings have been instituted feels home like atmosphere during the proceedings.(2)The competent authority shall see that the child throughout, before it is not kept under the close guard of Police Officer, but sits or stands by himself or in the company of a relative of friend or a Probation Officer at some convenient place as near to it as possible.
