Section 48 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
48. Mental health.
(1)A mental health record of every child shall be maintained by every child care institution. The environment in the institution shall be free from abuse, allowing children to cope with their situation and regain confidence.(2)Where necessary, such services shall be outsourced to experienced service providers.(3)A mental health care plan shall be developed for every child by the child welfare officers in consultation with mental health experts associated with the institution and integrated into the individual care plan of the concerned child in conflict with law and child in need of care and protection. The recommendations of mental health experts shall be maintained in every child's file and integrated into the care plan.(4)No child shall be administered medication for mental health problems without a psychological evaluation and diagnosis by appropriately trained mental health professionals.
