Section 43(12) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(12)The child care institution shall be subjected for evaluation and inspection by the Directorate of Social Defence or State Commissioner for Differently Able or any other authority designated by them. A Child Welfare Committee member or the Child Welfare Committee or a Juvenile Justice Board member or Juvenile Justice Board while inspecting a child care institution shall behave in a child-friendly manner.
