Section 32 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
32. Aftercare of young adults leaving child care institutions.
(1)Any child who leaves a child care institution on completion of eighteen years of age may be provided with an extended institutional care for a period of not exceeding three years upto twenty one years of age in an after care organisation if required so;(2)The after care placement shall be ordered by the Director of Social Defence on the request of the Officer-in-charge of the child care institution based on the report of the probation officer;(3)In case of young adults leaving any child care institution, not requiring extended institutional care but any other facility or financial support for re-integration into the mainstream of Society, the provisions under the Integrated Child Protection Scheme may be extended.
