Section 54(14) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
(14)The Legal Services Authority may provide a support person or para legal volunteer for pre-trial counseling and to accompany the child for recording of the statement who shall also familiarize the child with the Court and Court environment in advance, and where the child is found to have been disturbed by the experience of coming to the Court, orders for video-conferencing may be passed by the Court, on an application moved by the support person or para-legal volunteer or by the Legal Services Authority, on behalf of the child.
