Section 45(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)The details of verification and material evidences or information collected by the Committee in determining the place of residence of the child and the report of the probation officer if any, proof of age, the case history of the child, medical report and complete details of any disease or specialised treatment given to the child, if any, shall be sent along with the child while transferring to a similar Committee having jurisdiction over the place of residence of the child.
