Section 66(7) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
(7)No child shall be punished except in strict accordance with the terms with these Rules. No child shall be punished unless he or she has been informed of the alleged offence in a manner appropriate to the full understanding of the juvenile, and given a proper opportunity of presenting his or her defence, including the right of appeal to the concerned Competent Authority or the Inspection Committee. Complete records should be kept of all disciplinary proceedings.
