Section 43(11) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(11)The District Child Protection Unit or any other officer designated by the Director of Social Defence or Commissioner for the Differently able Department shall inspect the child care institution for children in need of care and protection and children in conflict with law or fit persons or fit facility institutions once in six months to evaluate the programmes and standards of care. For any institution found to be unregistered during inspection, necessary Penal action shall be taken as per section 42 of the Act. Any deficiency noticed by the inspecting officer shall be intimated to the Officer-in-charge of the institution or fit person or fit facility in writing and the compliance of the remarks or instructions shall be confirmed during the next visit. If any serious violations affecting the interest of the children is noticed, action shall be initiated immediately. A detailed report on the Inspection shall be sent to the Director of Social Defence or Commissioner for the Differently Able Department, as the case may be.
