Section 9(xv) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xv)The Board shall call for a social investigation report from the probation officer by an order in Form III. The probation officer shall submit the social investigation report in Form I. The probation officer, if required, shall cause for the suggestions and opinion of such experts as found necessary for preparing the social investigation report. The Board shall also call for a separate report from professionals or experts on cases pertaining to psychological or psychiatric problems of the child;
