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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(xxv) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxv)The Committee shall direct the parents or guardian to take full responsibility of their children with appropriate directions to ensure that the child's rights are protected, to ensure the accountability and fulfil the responsibility as parents to protect and maintain their child. In the event of failure of the parents to fulfil such responsibilities, the child shall be admitted in a children's home;