Section 46 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
46. Child suffering from dangerous diseases or serious health problems.
(1)When a child is placed under the care of an observation home or special home or children's home or fit person or a fit facility under the provisions of the Act, is found to be suffering from a disease or physical or mental health problems requiring prolonged medical treatment, or is found addicted to a narcotic drug or psychotropic substance, the child may be sent by an order of the Board or Committee to an appropriate place for proper treatment for such period as may be certified by a medical officer as necessary.(2)When a child is cured of the disease or physical or mental health problems, the Committee or Board may, order the child to be placed back in the care of a child care institution, fit person or fit facility institution from where the child was removed for treatment and if the child is still liable to stay. If the child is no longer liable to be kept under the care in an institution, fit person or fi t facility, the Committee or Board may order him to be discharged.
