Section 8 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
8. Sittings of Board.
(1)The Board shall hold its sittings for not less than three days in a week in the premises of an observation home or at a place in proximity to the observation home or at a suitable premise in any child care institution meant for children in conflict with law run under the Act and in no circumstances shall the Board operate from within any court or jail premises.(2)The social worker member of the Board shall be paid sitting allowance, travelling allowance or any other allowance as provided under Integrated Child Protection Scheme.(3)The Board shall hold its sittings in a child friendly premises which shall not look like a court room in any manner and the sitting arrangement should be such to enable the Board to interact with the child face to face.Chapter - III. Procedure In Relation To Children In Conflict With Law.
