Section 9 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
9. Sittings of the Board.
- The Board shall-(a)hold its sittings in the premises of an observation home or, at a place in proximity to the observation home or, at a suitable premise in any institution established/constituted under the Act, and in no circumstances shall the Board operate from within any Court premises :(b)the premises where the Board holds its sittings shall be child-friendly and shall not look like a court room in any manner whatsoever ; for example, the Board shall not sit on a raised platform and the sitting: arrangement shall be uniform, there shall be no witness boxes etc.;(c)conduct its sittings on all working days of a week unless the case pendency is less in a particular district and concerned authority issues an order in this regard ;(d)every member of the Board shall attend a minimum of three-fourth of all sittings every month ;(e)every member of the Board shall attend a minimum of five hours per sitting day ;(f)in case a juvenile is produced before a single member of the Board, any order passed by such member shall be subject to ratification by the Board ;(g)in case of any difference of opinion among the members of the Board in the interim or final disposition, the opinion of the majority shall prevail, but where there is no such majority, the opinion of the Principal Magistrate, shall prevail; and(h)two members of the Board shall constitute Quorum of the Board for a sitting.
