Section 22(xvii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xvii)The Committee shall direct the probation officer or any other person empowered to conduct inquiry, and furnish the social investigation report of a child in need of care and protection to the Committee in association with Form XVII. Professional bodies like Departments of Paediatrics, Psychiatric Medicine of Medical College or Hospital and Departments of Psychology or Criminology attached to Universities or any other expert body shall be recognised as nodal agencies for professional opinions and advice;
