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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(5) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(5)The Juvenile Justice Board shall inspect and evaluate the activities of observation home or a place of safety or a special home at least once in two months to ensure that the child's developmental needs have been adequately addressed in terms of educational, vocational, medical, behavioural management or any other condition stipulated by the Board while sending a child to such institution.