Section 41(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)The qualifications and experience of the interpreters, translators, special educators and experts shall be as follows:-(i)the interpreters and translators shall have functional familiarity with language spoken by the child as well as the official language of the State, either by virtue of such language being his mother tongue or medium of instruction at school at least up to primary school level or the interpreter or translator having acquired knowledge of such language through his vocation, profession or residence in the area where that language is spoken;(ii)sign language interpreters, special educators and experts entered in the register should have relevant qualifications in sign language or special education or in the case of an expert, in the relevant discipline, from a recognised University or an institution recognised by the Rehabilitation Council of India;(iii)preference shall be given to interpreters, translators, special educators, experts who have worked in similar activities for a period of two years;
