6. Procedure, etc., in relation to Boards and childrens courts.-
(1)In the event of any difference of opinion among 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 [principal magistrate] [Substituted for the word "senior magistrate" by Act 15 of 1978, section 6], 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 Board any member or magistrate, as the case may be, during any stage of the proceeding.(3)No person shall be appointed as a member of the Board or as a magistrate in the children's court unless he has, in the opinion of the Administrator, special knowledge of child psychology and child welfare.
