Section 29 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
29. Sitting of the committee.
(1)The committee shall hold its sittings in the premises of a Children's Home or, at a place in proximity to the Children's Home or, at a suitable premise in any institution run under the Act.(2)The premises where the committee holds its sittings shall be child-friendly and shall not look like a court room in any manner whatsoever; for example, the committee shall not sit on a raised platform and the sitting arrangement shall be uniform, there shall be no witness boxes etc.(3)The committee shall conduct its sittings on all working days of a week unless the case pendency is less in a particular district and Government issues a notification in this regard.(4)Chairperson and every Member of the Committee shall attend a minimum of three fourth of all sittings every month.(5)The working hours of the committee shall be as per prevailing Government rules in this regard.(6)Three members of the committee including Chairperson shall constitute Quorum of the committee for a sitting.(7)In the absence of the Chairperson, he shall nominate any member of the committee as the officiating Chairperson.
