Section 5(2) in Protection of Children from Sexual Offences Rules, 2020
(2)The qualifications and experience of the interpreters, translators, special educators, experts and support persons engaged for the purposes of sub-section (4) of section 19, sub-sections (3) and (4) of section 26 and section 38 of the Act,and rule 4 respectively shall be as indicated in these rules.
