Section 5 in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)
5. Principle of non-stigmatizing semantics, decisions and actions. - The non-stigmatizing semantics of the said Act must be strictly adhered to, and the use of adversarial or accusatory words, such as, arrest, remand, accused, charge sheet, trial prosecution, warrant, summons, conviction, inmate, delignquent, neglected, custody, etc., is prohibited in the processes pertaining to the juvenile or child under the said Act.
