Section 10(8) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(8)While examining a child alleged to be in conflict with law and recording his statement during the inquiry under section 14 of the Act, the Board shall address the child in a child-friendly manner in order to put the child at ease and to encourage him to state the facts and circumstances without any fear, not only in respect of the offense which has been alleged against the child, but also in respect of the home and social surroundings, and the influence or the offenses to which the child might have been subjected to.
