Section 10A(2) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(2)For the purpose of conducting a preliminary assessment in case of heinous offenses, the Board may take the assistance of psychologists or psycho-social workers or other experts who have experience of working with children in difficult circumstances. A panel of such experts may be made available by the District Child Protection Unit, whose assistance can be taken by the Board or could be accessed independently.
