Section 34(vii) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(vii)in case of cancellation or withholding of the registration of a child care institution, the District Collector shall make an alternate arrangement for running of the Home for a maximum period of one year or till the end of the academic year. In case the children cannot continue to be accommodated in the same premises, the District Collector shall make arrangements to transfer the children to a suitable registered child care institution without affecting their education;
