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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(1) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(1)Transfer of a child ordered by the Committee or Board shall be carried out by the Officer-incharge of the institution. The Committee or Board shall direct the Officer-in-charge of the Child Welfare Committee to arrange for the safety and security of the child during transportation.