Section 11(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(3)No First Investigation Report shall be registered except where the offence alleged to have been committed by the child entails an imprisonment of seven years and more for adults, or when such offence is alleged to have been committed jointly with adults. In all other matters, the Special Juvenile Police Unit or the Child Welfare Police Officer shall record the information regarding the offence alleged to have been committed by the child in the general daily diary followed by a report containing social background of the child for gathering the best available information, it shall be incumbent upon the Special Juvenile Police Unit or the Child Welfare Police Officer to contact the parents or guardians of the child and circumstances of apprehension and the alleged offence and forward it to the Board before the first hearing.
