Section 43(4) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(4)The District and Sessions Judge shall arrange for a review meeting once in three months consisting of the Principal Magistrate and the members of Juvenile Justice Board, Police, Assistant Public Prosecutor in the Board, Officer in charge of the observation home or special home or probation officers, medical personnel to ensure that children related issues and rehabilitation are being carried out effectively.
