Tamil Nadu Commission for Protection of Child Rights Rules, 2012

[27th June 2012.]

Contents
Sections	Particulars
1.	Short title
2.	Definitions
3.	Eligibility for appointment as Chairperson and Members
4.	Powers and duties of the Secretary
5.	Salaries and other allowances
6.	Additional functions of Commission
7.	Procedure for transaction of business of Commission
8.	Minutes of meeting
9.	Report of action taken
10.	Transaction of business outside headquarters
11.	Panel of consultants
12.	Annual Report
13.	Financial Powers
Schedule I	Detailed Budget Estimates for the year 201.....
Form I	Tamil Nadu Commission for Protection of Child Rights
Form II	Tamil Nadu Commission for Protection of Child Rights Establishment
Form III	Tamil Nadu Commission for Protection of Child Rights Nominal Rolls
Schedule II	Budget and Account Heads

In exercise of the powers conferred by sub-sections (1) and (2) of Section 36 of the Commissions for Protection of Child Rights Act, 2005 (Central Act 4 of 2006), the Governor of Tamil Nadu hereby makes the following rules:-