Section 48(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(3)A mental health care plan shall be developed for every child by the child welfare officers in consultation with mental health experts associated with the institution and integrated into the individual care plan of the concerned child in conflict with law and child in need of care and protection. The recommendations of mental health experts shall be maintained in every child's file and integrated into the care plan.
