Section 41(6) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(6)The interpreter, translator, special educator, expert engaged to provide services for the purposes of the Act shall be unbiased and impartial and shall disclose any real or perceived conflict of interest to the Board or Children's court or Committee. He shall render a complete and accurate interpretation or translation without any additions or omissions, in accordance with section 282 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
