Section 9(iv) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(iv)The Board shall satisfy either from the declaration of Police in writing or otherwise that the child alleged to be in conflict with law was not kept in police lock up or jail prior to the production before the Board and that the child was produced before the Board without any loss of time, but within twenty four hours of taking charge of the child excluding travel time. The child shall be enquired privately and his views be obtained. The views and expressions shall be recorded. Proceedings shall be made on the views and expressions of the child;
