Section 15(7) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(7)Where the Children's court decides that there is no need for trial of the child as an adult, and that it shall decide the matter itself,-(i)It may conduct the inquiry as if it were functioning as a Board and dispose of the matter in accordance with the provisions of the Act and these rules.(ii)The Children's court, while conducting the inquiry shall follow the procedure for trial in summons case under the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).(iii)The proceedings shall be conducted in camera and in a child friendly atmosphere, and there shall be no joint trial of a child alleged to be in conflict with law, with a person who is not a child;(iv)When witnesses are produced for examination the Children's court shall ensure that the inquiry is not conducted in the spirit of strict adversarial proceedings and it shall use the powers conferred by section 165 of the Indian Evidence Act, 1872 (Central Act 1 of 1872).(v)While examining a child in conflict with law and recording his statement, the Children's court shall address the child in a child-friendly manner in order to put the child at ease and to encourage him to state the facts and circumstances without any fear, not only in respect of the offence which is alleged against the child, but also in respect of the home and social surroundings and the influence to which the child might have been subjected to;(vi)The dis-positional order passed by the Children's court shall necessarily include an individual care plan in Form V for the child in conflict with law concerned, prepared by a probation officer or Child Welfare Officer or recognised voluntary organisation on the basis of interaction with the child and his family, where possible;(vii)The Children's court, in such cases, may pass any orders as provided in sub-sections (1) and (2) of section 18 of the Act.
