Section 9(xviii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xviii)In cases of heinous offences, the Board shall call for a report for preliminary assessment of a child in conflict with law from the Department of Paediatrics or Psychiatric medicine of the Medical college or hospital under the Government or willing private medical college or hospital or the Department of Psychology in a Government or willing private college or University for the purpose of section 15 of the Act and wherever necessary obtain a second opinion;
