Section 51(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(1)A child may be surrendered by ,-(i)both the parents;(ii)any one of the parent if the other is not alive or has been declared to be unsound mind by a competent court;(iii)natural guardian or the guardian appointed by the Court, where both parents are alive but are not living together and the parents have given their consent to the Child Welfare Committee for surrendering the child;(iv)an unmarried mother where the biological father of the child had deserted the mother and his whereabouts are not known;(v)an unmarried minor mother, or a mentally challenged mother accompanied by a parent or a guardian;(vi)an unmarried minor mother placed in a child care institution accompanied by the Officer-in-charge when the child has no parents or guardians or relatives, as the case may be.
