Section 44 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
44. Enquiry of a missing or run away child or whose parents cannot be found.
(1)A detailed enquiry shall be conducted with the child in the language known to him by utilising the services of interpreter or translators required if any.(2)The Child Welfare Committee shall conduct an enquiry with the person who rescued the child in the first instance and the other persons or institutions who had taken charge thereafter.(3)A report from the probation officer shall be called for field enquiry that includes the place of rescue of the child. The probation officer shall also collect other information required by the Child Welfare Committee regarding parents or guardian, school and any other background information during their background information enquiry.(4)A report from the District Child Protection Unit shall be called for to ascertain any particulars relating to the information of the child being available in the child tracking system.(5)A report from the District Crime Records Bureau or State Crime Records Bureau shall be called for to ascertain if any complaint has been registered on a missing child.(6)Child Welfare Committee shall ensure that the Police have registered a First Information Report and action to be taken to trace out parents or guardians.
