(1)In the event of any difference of opinion among the members of a Board, the opinion of the majority shall prevail but where there is no such majority, the opinion of the Chairman shall prevail.(2)A Board may act notwithstanding the absence of any member, of the Board and no order made by the Board shall be invalid by reason only of the absence of any member during any stage of the proceedings.(3)No person shall be appointed as a member of the Board unless he has, in the opinion of the Government, special knowledge of child psychology and child welfare or has experience or has undergone training in dealing with neglected children.
