Section 14 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
14. Legal Aid.
(1)The proceedings before the Board shall be conducted in nonadversarial environment, but with due regard to all the due process guarantees such as right to counsel and free legal aid.(2)The Board shall ensure that the Legal officer in the District Child Protection Unit and the State Legal Aid Services Authority shall extend free legal services to all the juvenile in conflict with law.(3)The Legal officer in the District Child Protection Unit and the State Legal Aid Services Authority shall be under an obligation to provide legal services sought by the Board.(4)In the event of shortfall in the State Legal Aid Services support, the Board shall be responsible for seeking legal services from recognized voluntary legal services organisations or the university legal services clinics.(5)The Board may also deploy the services of the student legal services volunteers and nongovernmental organisation volunteers in para-legal tasks such as contacting the parents of juveniles in conflict with law and gathering relevant social and rehabilitative information about the juveniles.
