Section 22(xxvi) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xxvi)The Committee shall ensure in all cases of reported abuse, or otherwise that a medical check-up of the child is carried out and direct a medical officer or any medical institution to undertake appropriate medical examination in respect of the child and furnish details of physical, sexual, mental, verbal or any other type of abuse, if any, be recorded and appropriate action regarding the said abuse is taken;
