Section 4(ix) in Tamil Nadu Commission for Protection of Child Rights Rules, 2012
(ix)take up all such matters with the Department of Social Welfare and Nutritious Meal Programme of State Government, for release of grants, creation of posts, revision of scales, procurement of vehicles, appointment of staff, laying of annual and audit report in the State Legislature, re-appropriation of funds, residential accommodation, permitting any officer of the Commission for deputation and any other matter requiring the approval of the State Government;
