Section 46(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)When a child is placed under the care of an observation home or special home or children's home or fit person or a fit facility under the provisions of the Act, is found to be suffering from a disease or physical or mental health problems requiring prolonged medical treatment, or is found addicted to a narcotic drug or psychotropic substance, the child may be sent by an order of the Board or Committee to an appropriate place for proper treatment for such period as may be certified by a medical officer as necessary.
