Section 20(5) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(5)The Committee shall interview the child sensitively and in a child friendly manner and shall not use accusatory or adverse words that tend to impact the dignity or self-esteem of the child. The inquiry shall satisfy the basic principles of natural justice and shall ensure the informed participation of the child, parent or guardian. The child shall be given an opportunity to be heard and the opinion voiced shall be taken into consideration with due regard to age and level of maturity. The orders of the Committee shall be in writing and contain reasons;
