Section 54(13) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(13)The statement or the interview of the victim/ witness child shall be conducted while ensuring the following conditions:(i)The Magistrate shall record the statement of the child under section 164 of the Code of Criminal Procedure, 1973 in the Children's room or, if possible in the child's place of residence including, home or institution where he or she is residing.(ii)The statement shall be recorded verbatim as spoken by the child.(iii)The statement may also be recorded by audio-visual means as per the provisions of sub-section (1) of section 164 of the Code of Criminal Procedure,1973.(iv)The child may be accompanied by parent or guardian or social worker.
