(1)Save as provided in this Act, no person shall be present at any sitting of a competent authority, except-(a)any officer of the competent authority, or(b)the parties to the inquiry before the competent authority, the parent or guardian of the child and other person directly concerned in the inquiry including police officer [and legal practitioners] [Inserted by Act 15 of 1978, section 15]; and(c)such other persons as the competent authority may permit to be present.
