Section 9(xxxiii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xxxiii)When witnesses are produced for examination in inquiry relating to a child alleged to be in conflict with law, the Board shall keep in mind that the inquiry is not to be conducted in the spirit of strict adversarial proceedings and it shall use the powers conferred under the provisions of Indian Evidence Act, 1872 (Central Act 1 of 1872) so as to question the child and proceed with the presumptions that favour the child's right to be restored;
