Section 33(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)The District Child Protection Unit or an authorised officer of the Department of Social Defence or an authorised Officer of the State Commissioner for the Differently Able, after ensuring that the conditions specified in sub-rule (2) are satisfied and that the details furnished in the application are correct may then recommend to the Director of Social Defence. The Director of Social Defence if satisfied may issue a registration certificate in Form XXV;
