Section 24(g) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(g)each child shall be interviewed and a case file or profile prepared by the child welfare officers or social workers or counsellors attached to the child care institution or voluntary social workers or counsellors from outside. All information received shall be treated with strict confidentiality and shall be available only to the Officer-in-charge of the child care institution or the social worker or counsellor responsible for the maintenance of such records;
