Section 31(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
(6)In case of any difference of opinion among the members of the committee in the interim or final order, the opinion of the majority shall prevail, provided that where there is no such majority, the opinion of the Chairperson, shall prevail. The dissenting views, if any, shall be recorded in the orders passed by the committee.
