Section 22(xxvii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xxvii)If the Committee either on inquiry or on the report of the probation officer or on the report of a medical officer or in any other manner, is satisfied that a child produced before it has been abused by an adult, physically or sexually or in any other manner, the committee shall direct the police to file a first information report, investigate the case and take necessary further action as per law. The Committee shall also direct the police to furnish to it, a status report on the case, periodically. In case the alleged abuser himself is a child, the Committee shall direct the police to investigate the case and also refer the matter to the Board for further proceedings;
