Section 45(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(3)In case of transfer of child in conflict with law from one special home or place of safety or a child in need of care and protection from one institution to another, the Committee or Board shall record in writing the reasons for such transfer and send the same to the respective institution to which the child is transferred. The report of the probation officer or child welfare officer, if any, proof of age, the case history of the child, medical report and complete details of any disease or specialised treatment given to the child, if any, shall be sent along with the child while transferring such child.
