Section 14(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)No child shall be admitted in the observation home or a place of safety without proper placement order by the Juvenile Justice Board. No child other than a child in conflict with law shall be kept in an observation home or a place of safety:Provided that a child may also be admitted in the observation home or a place of safety on a written requisition made by the officer in charge of a Police Station to the officer-in-charge of the observation home or a place of safety in Form VIII
