Section 22(xx) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xx)Whenever the Committee orders a child to be restored to the care of parents or guardians or fit person to participate in group counselling or similar activities or to be restored under the care of any fit facility, the Committee shall direct the probation officer to effect supervision during such period and report to the Committee regularly. The Committee shall satisfy that the follow-up conditions are very specific in nature. The specific follow-up conditions shall find a place in the social investigation report of the probation officer;
