Section 24 in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004
24. Procedure etc. in relation to committee.
(1)The committee shall hold its sittings in the premises of a children's home and shall meet at tea three days a week.(2)The quorum for the meeting shall be three members attending, which may include the Chairperson.(3)Any decision taken by an individual member, when the committee not sitting, shall require notification by the committee in its next sitting.(4)The final disposal of cases relating to children in need of care and protection, shall take place from the office of the committee, by the order of at least two members.(5)The committee shall take into consideration the age, physical and mental health background, opinion of the child and the recommendation of the caseworker, prior to disposal of such cases.
