Section 61 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
61. Openness and Transparency.
(1)All child care institution shall be open to visitors with the permission of the management committee, who may allow, voluntary organisations, social workers, researchers, doctors, academicians and such other persons keeping in view the security, welfare and the interest of the children. In case of Government run institutions the permission shall lie with the heads of departments concerned:Provided that the Officer-in-charge of the child care institution shall also refrain certain persons or members of the public from access to the institution if in their assessment such persons are likely to disturb the overall well-being of children.(2)The Officer-in-charge of the child care institution shall encourage active involvement of the local community in improving the condition in the institution, if, the members of the community want to serve the institution or want to contribute through their expertise.(3)The Officer -in-charge shall maintain a visitors' book to record the remarks of the visitors.(4)The Officer-in-charge will take all steps to inform the visitors to maintain the dignity of children.
