6. Procedure etc., in relation to Boards and Children's Courts.
(1)In the event of a difference of opinion the members of a Board or among the Magistrates of a children's court the opinion of the majority shall prevail, but where there is no such majority, the opinion of the Chairman or of the Chief Magistrate, as the case may be, shall prevail.(2)A Board or Children's Court may act notwithstanding the absence of any member of the Board or as the case may be, any Magistrate of the Children's Court, and no order made by the Board or Children's Court shall be invalid by reason only of the absence of any member or Magistrate, as the case may be, during any stage of the proceeding.(3)No person shall be appointed, as honorary social worker in the Children's Court unless he has, in the opinion of the State Government, special knowledge of child psychology and child welfare.
