Section 42(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)District Inspection Committees. - The District Collector shall constitute District Inspection Committee consisting of a minimum of three and not more than five persons to inspect the child care institution including Government run institutions in the district, as follows:-(i)member of the Board or the Committee of the district concerned;(ii)District Child Protection Officer of the District concerned as the Member Secretary;(iii)medical officer, nominated by the Health Department;(iv)one member of the civil society working in the area of child rights, care, protection and welfare, nominated by the District Collector;(v)one mental health expert who has experience of working with children, nominated by the District Collector.(a)The District Inspection Committee shall visit and oversee the conditions in the institutions and appropriateness of the processes for safety, well being and permanence, review the standards of care and protection being followed by the institutions, look out for any incidence of violation of child rights, look into the functioning of the management committee and Children's Committee and so on. The Committee shall be carried out in a child friendly manner and shall not be such as to bring in an element of fear among children;(b)The Committee may make suggestions for improvement and development of the institution;(c)The Committee may visit the institutions either by prior intimation or make a surprise visit. The Committee shall interact with the children during the visits to the institution, to determine their well-being and elicit their feedback. The follow up action on the findings and suggestions of the children shall be taken by all concerned authorities. The action taken report, findings and suggestions from the Inspection Committee shall be sent to the District Child Protection Unit or the Government, as the case may be.
