Section 37 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
37. Maintenance of case file.
(1)a case file shall be maintained for each child in a child care institution. The complete history of the child together with the report of the probation officer or Case Workers or social workers or Psychologists and other professionals if any, who have interacted with the child shall also be maintained in the file;(2)regular health status reports from medical officer and any specialised treatment given to the child as in-patient or out patient including de-addiction of drugs and substances shall also be maintained in the file;(3)reports relating to any mental health intervention, if undertaken shall be kept in the case file;(4)leave and other privileges granted to the child shall be kept in the record;(5)special achievement of the child and violation of rules if any shall also be maintained;(6)a quarterly progress report shall be kept in the case file;(7)individual care plan, including pre-discharge programme, post discharge plan and follow-up plan as prescribed in Form V for children in Children homes or Special homes shall be maintained.
