Section 9(xxiv) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xxiv)The Board if decides to commit a child to any child care institutions, contrary to the report of the probation officer as contemplated under section 6 of the Probation of Offenders Act, 1958 (Central Act 20 of 1958), the reasons for the same shall be recorded in writing;
