Section 22(xxiii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xxiii)The Committee may also ensure that while a follow-up has been ordered, the parents enter into an agreement with the probation officer, on the follow-up conditions. Whenever the residence of the child falls outside the jurisdiction of the Committee, the follow-up order shall be communicated to the Child Welfare Committee of the respective jurisdiction for further action;
