Section 49 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
49. Management committee.
(1)Every child care institution shall have a management committee for the management of the institution and for monitoring the progress of every child.(2)In order to ensure proper care and treatment as per the individual care plans, a child shall be grouped on the basis of age, nature of offence (in the case of children in conflict with law), physical and mental health and length of rehabilitation.(3)The management committee shall consist of not less than three persons chosen by the child care institution itself and shall periodically review the function of the institution every quarter. The Officer-in-charge of the child care institution shall function as the Member-Secretary. The District Child Protection Officer or his nominee, shall be sent an invitation for the management committee meetings. As and when deemed necessary, the medical officer, the psychologist or counsellor of the child care institution may also be invited for the meeting.
