Section 9(xxix) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xxix)The Board shall prepare and maintain a list of Government, non-governmental organisations, fit persons, fit facility in consultation with the probation officer and District Child Protection Officer for the purpose of providing care and protection, supervision during the period of bail or on community service or on probation or during the period of community based correction in order to utilise the community resources effectively. The probation officer shall assist the Board in this regard. The Board shall consider all the avenues of placing the child under the care of parents or guardian or within the community such as fit person or fit facility and receive appropriate rehabilitation packages under the supervision of the probation officer;
