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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(2)(vii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(vii)not carry out any surgical treatment or hospitalisation on any child without the previous consent of the parent or guardian. Unless the parent or guardian cannot be contacted and the condition of the child is such that any delay would in the opinion of the medical officer, involve unnecessary suffering or injury to the health of the child the Officer-in-charge or the Superintendent shall take a final decision in the matter. Thereafter, the Child Welfare Committee and the District Child Protection Officer shall be informed;