Section 41 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
41. Qualification, experience and payment of fee of an interpreter and translator.
(1)In each district, the District Child Protection Unit shall maintain a register with names, addresses and other contact details of interpreters, translators and special educators for the purposes of the Act and the register shall be made available to the Board or Children's court or Committee as and when required.(2)The qualifications and experience of the interpreters, translators, special educators and experts shall be as follows:-(i)the interpreters and translators shall have functional familiarity with language spoken by the child as well as the official language of the State, either by virtue of such language being his mother tongue or medium of instruction at school at least up to primary school level or the interpreter or translator having acquired knowledge of such language through his vocation, profession or residence in the area where that language is spoken;(ii)sign language interpreters, special educators and experts entered in the register should have relevant qualifications in sign language or special education or in the case of an expert, in the relevant discipline, from a recognised University or an institution recognised by the Rehabilitation Council of India;(iii)preference shall be given to interpreters, translators, special educators, experts who have worked in similar activities for a period of two years;(3)Payment for the services of an interpreter, translator, special educator or expert whose name is enrolled in the register maintained under sub-rule (1) or otherwise, shall be made from the funds placed at the disposal of the District Child Protection Unit by an order of the Board or Children's court or Committee.(4)The payment for the services rendered by an interpreter, translator, special educator or expert shall be fixed by the State Government from time to time.(5)Any preference expressed by the child at any stage regarding the gender of the interpreter, translator, special educator or expert may be taken into consideration. Wherever necessary, more than one such person may be engaged in order to facilitate communication with the child.(6)The interpreter, translator, special educator, expert engaged to provide services for the purposes of the Act shall be unbiased and impartial and shall disclose any real or perceived conflict of interest to the Board or Children's court or Committee. He shall render a complete and accurate interpretation or translation without any additions or omissions, in accordance with section 282 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).(7)Any interpreter, translator, special educator or expert appointed under the provisions of the Act or its rules shall be bound by the rules of confidentiality, as described under section 127 read with section 126 of the Indian Evidence Act, 1872 (Central Act I of 1872).(8)The Board or Children's court or Committee shall ensure that the interpreter, translator, special educator, expert engaged to facilitate communication with the child, does not involve in any conflict of interest.(9)No person with a previous history of violation of child rights shall be empanelled in the list of translators and interpreters.
