Section 50 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
50. Children's Committee.
- Children's Committees shall be constituted by the Officer-in-charge of each children's home and shall be constituted solely by children. The purpose of the Children's Committee is to encourage leadership, involvement and participation in the running of the Home. Children nominated to the Committees shall be encouraged to take up responsibilities within the Home. The Children's Committee shall also discuss ways to improve mutual respect, prevent bullying within the home and any other form of exploitation.Chapter - VII. Non-Institutional Care.
