Section 11(7) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(7)When the child in conflict with law, released on bail, fails to appear before the Board, on any date fixed for hearing and no application is moved for exemption on his behalf or no cogent reason is found for granting him exemption, the Board shall, issue directions to the Child Welfare Police Officer and the Person-in-charge of the Police Station for production of the child.
