Section 9(xxv) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xxv)Whenever, a child is ordered to be released on probation or for rendering community service or to participate in group counselling or similar activities or to be released on probation of good conduct, the Board shall consider the conditions recommended by the probation officer and direct the probation officer to effect supervision and report to the Board for a period as specified by the Board;
