- No person shall be present at any sitting of a juvenile court, or the court where a child is brought under the provisions of this Act except:-(a)the members and officers of the court;(b)parties to the case before the court, their solicitors and counsel and witnesses and other persons directly concerned in that case;(c)bona fide representatives of newspapers or news agencies;(d)such other persons as the court may specially authorise to be present.
