Section 43(10) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(10)The Superintendent of Police or Deputy Commissioner of Police, as the case may be, shall be the inspecting officer of the Special Juvenile Police Unit in the concerned District. He shall arrange for a meeting once in three months with the Juvenile Justice Board, probation officer, Police officers, Assistant Public Prosecutor of the Board to resolve issues, if any.
