Section 46 in The Juvenile Justice (Care and Protection of Children) Act, 2000
46. Attendance of parent or guardian of juvenile or child
.Any competent authority before which a juvenile or the child is brought under any of the provisions of this Act, may, whenever it so thinks fit, require any parent or guardian having the actual charge of or control over the juvenile or the child to be present at any proceeding in respect of the juvenile or the child.
