Section 22(xxviii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xxviii)When a child is produced before the Committee, members of the Committee shall ensure that the proceedings of the Committee are carried out in a language that the child understands or shall arrange for an empanelled translator or interpreter to help the child understand the proceedings. When a child with special needs is produced before the Committee, the Committee shall arrange for the assistance of a special educator or an expert in the fi eld to help the child to understand the proceedings of the Committee;
