Section 39 in The Protection of Children from Sexual Offences Act, 2012
39. Guidelines for child to take assistance of experts, etc.—
Subject to such rules as may be made in this behalf, the State Government shall prepare guidelines for use of non-governmental organisations, professionals and experts or persons having knowledge of psychology, social work, physical health, mental health and child development to be associated with the pre-trial and trial stage to assist the child.
