- In examining a child and recording his statement the competent authority shall not be bound by the provisions of Section 364 of the Code of Criminal Procedure, 1898, but shall be free to address the child in any manner that may seem suitable in order to put the child at case and to elicit the true facts, not only in respect of the offence of which the child is accused but also in respect of the home surroundings and the influence to which the child has been subjected, and the record of the examination shall be in such form as the competent authority may consider suitable having regard to the contents of the statement and circumstances in which it was made.
