Section 13 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
13. Destruction of records of children in conflict with law.
- The records or documents in respect of a child in conflict with law shall be kept in a safe custody for a period of seven years and thereafter be destroyed with the orders of Children's court or Juvenile Justice Board, as the case may be:Provided that in case of a heinous offence where the child is found to be in conflict with law as under clause (i) of subsection (1) of section 19 of the Act, the relevant records of conviction of such a child shall be retained by the Children's court.
