Section 51 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
51. Transaction of business of the Steering Committee of the Authority.
(1)The Steering Committee of the Authority shall meet once in a month.(2)The transaction of business of the Steering Committee may also be convened by circulation in case of urgency and such transaction of business shall have the same effect as if it had been transacted at a formal meeting.(3)A meeting of the Steering Committee shall be convened by the Member- Secretary with the approval of the Chairperson.(4)The meeting notice shall be issued by the Member-Secretary at least seven working days before the actual date of the meeting.(5)An extra ordinary meeting of the Steering Committee may be convened by the Chairperson at any time.(6)Five members of the Steering Committee shall form the quorum for the meeting.(7)The meeting shall be presided over by the Chairperson and in his absence, a member nominated or designated by the Chairperson.(8)All decisions in the Steering Committee shall be taken by majority of the members present excluding the special invitees, if any.(9)In case of tie, the Chairperson shall have the casting vote.(10)The minutes of the meeting will be authenticated by the Member-Secretary after obtaining the approval of the same by the Chairperson.(11)Any other matter relating to the transaction of business of the Steering Committee shall be governed by the procedure adopted by the Steering Committee, whenever required.
