Section 34(v) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(v)upon receipt of the report from the District Collector, the Director of Social Defence may appoint an inquiry officer to inquire into the complaint by an Officer not below the rank of a Deputy Director. The Officer in charge of the Home shall be provided with the charges outlining the lapses committed and time given for submission of explanation. The inquiry shall be conducted and the inquiry report submitted within the time period granted by the Director of Social Defence;
