Section 15(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(6)While examining a juvenile and recording his statement, the Board shall be free to address the juvenile in a appropriate manner, in order to put the juvenile at ease and to elicit the true facts, not only in respect of the offence of which the juvenile is accused, but also in respect of the home and social surroundings and the influence to which the juvenile might have been subjected. .
