Section 25 in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002
25. Procedure etc. in relation to Committee.
(1)The Committee shall hold its sittings in the premises of a children's home and shall meet on at least three days a week. The quorum for the meeting shall be three which may include the Chairperson.(2)Any decision taken by an individual member, when the Committee is not sitting, shall require ratification by the Committee in its next sitting.(3)Final disposal of a case shall take place from the office of the Committee, by an order. The Committee shall take into consideration the age, physical and mental health background, opinion of the child and the recommendation of the case worker, prior to such disposal.
