Section 49(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(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.
