Section 53(6) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(6)The Board or the Committee or the Children's court may suo motu or on an application received in this behalf, consider the placement of a child under sponsorship for which purpose it shall verify from the District Child Protection Unit whether a sponsor is available to support such child and pass an order for placement of the child under sponsorship in Form XXVIII for both de-institutionalisation or rehabilitation and send a copy to the institution and to the District Child Protection Unit.
