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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(2)(c) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(c)The Committee may visit the institutions either by prior intimation or make a surprise visit. The Committee shall interact with the children during the visits to the institution, to determine their well-being and elicit their feedback. The follow up action on the findings and suggestions of the children shall be taken by all concerned authorities. The action taken report, findings and suggestions from the Inspection Committee shall be sent to the District Child Protection Unit or the Government, as the case may be.