Section 7 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
7. Time and place of sitting of the Juvenile Justice Board.
(1)The Board shall hold its sittings in the premises of an Observation Home. The Board shall meet on two working days of a week on Wednesday and Friday from 11.00 a.m. to 5.00 p.m.(2)The final disposition of the enquiry shall be passed by atleast two members of whom one shall be the Principal Magistrate.(3)In case of difference of opinion in the process of disposition or interim order if any of to be made, the opinion of the majority shall prevail, but, where there is no such majority, the opinion of the Principal Magistrate shall prevail. In such cases, the Principal Magistrate shall record in writing the circumstances that led him to take the final decision.
