Section 23 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
23. Quarum and Procedure in relation to Child Welfare Committee.
(1)The quorum for the meeting shall be three members, which may include the Chairperson.(2)Any decision taken by an individual member, when the said Committee is not sitting, shall require ratification by the Committee in its next sitting.(3)The Committee shall take into consideration the age, developmental stage, physical and mental health, opinion of the child and the recommendation of the Child Welfare Officer or case worker, prior to disposal of cases.(4)For final disposal of a case, the order of the Committee shall be signed by at least two members, including the Chairperson.
