Section 22(3) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
(3)While examining a juvenile or child and recording his statement the competent authority shall be free to address the juvenile or child in any manner that may seem suitable, in order to put the juvenile or child at ease and to elicit the true facts, not only in respect of the offence of which the juvenile or child is accused, but also in respect of the home and social surroundings and the influence to which the juvenile or child might have been subjected.
