Section 4(3) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)In examining a child, the Board shall put the child at ease and elicit the facts, not only in respect of the offence of which the child is accused, but also in respect of the home, social surroundings, the influences to which the child has been subjected to and the conditions under which the offence has been committed and pass appropriate orders in the light of the enquiry and the alternatives indicated in Section 15(1), in the best interests of the child. The record of the examination shall be in such form as the Board may consider suitable.
