Section 10(5) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(5)When the child is presented before the Board, the Board shall communicate to the child in a child friendly manner in a home like environment, and in a manner that the child can understand the substance of the charge against him/her. The child shall be asked whether he/she committed the offence of which he or she is accused.
