Section 9(xxxix) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(xxxix)On completion of enquiry and considering the social background of the child and the circumstances leading to the commission of an offence, report of the probation officers, facts ascertained from witnesses, individuals or any other agencies, the Board shall pass an order as mentioned in section 18 of the Act;(XL)All dis-positional orders passed by the Board shall necessarily include an individual care plan in Form V for the child in conflict with law concerned, prepared by a probation officer.
