No. 372] CHENNAI, FRIDAY, NOVEMBER 2, 2018 Aippasi 16, Vilambi, Thiruvalluvar Aandu-2049
Part III—Section 1(a) General Statutory Rules, Notifications, Orders, Regulations, etc.,
issued by Secretariat Departments.
NOTIFICATIONS BY GOVERNMENT
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY PUBLISHED BY AUTHORITY
© [Regd. No. TN/CCN/467/2012-14. GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009. 2018 [Price: Re. 0.80 Paise.
Ex-III-1(a)(372)
SOCIAL WELFARE AND NUTRITIOUS MEAL PROGRAMME DEPARTMENT AMENDMENTS TO THE TAMIL NADU JUVENILE JUSTICE (CARE AND PROTECTION OF
CHILDREN) RULES, 2017.
[G.O. Ms. No. 85, Social Welfare and Nutritious Meal Programme [SW8 (1)], 1st November 2018, äŠðC 15, M÷‹H, F¼õœÀõ˜ ݇´&2049.]
No. SRO A- 55(a)/2018.
In exercise of the powers conferred by sub-section (1) of Section 110 of the Juvenile Justice (Care and Protection of Children) Act, 2015, (Central Act 2 of 2016), the Governor of Tamil Nadu hereby makes the following amendments to the Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017.
A . In the said Rules,-
(1) in rule 2, in sub-rule (1), for clause (m), the following clause shall be substituted, namely:-
“ “reception unit” means an unit functioning as part of a Children’s Home for providing short term shelter facility to children in need of care and protection, while their cases are pending before the Child Welfare Committee and till a fi nal decision is arrived by them”;
(2) in rule 4, in sub-rule (1), in item (iii), for the expression “Deputy Commissioner of Police”, the expression “Commissioner of Police” shall be substituted; and
(3) in form XXIII, in Sl.No.9, for item (viii), the following item shall be substituted, namely:-
“(viii) a) Structural Soundness Certifi cate issued by a registered engineer under sub-section 4 of Section 4 of the Tamil Nadu Public Buildings Licensing Act, 1965 (Act XIII of 1965).
b) License issued by the competent authority under sub-section (1) of Section 6 of the Tamil Nadu Public Buildings Licensing Act, 1965 (Act XIII of 1965).
c) Sanitation Certifi cate issued under the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939).”. K. MANIVASAN, Principal Secretary to Government.
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