Section 28(5) in The Juvenile Justice (Care and Protection of Children) Act, 2015
(5)Subject to the provisions of sub-section (1), the Committee may act, notwithstanding the absence of any member of the Committee, and no order made by the Committee shall be invalid by reason only of the absence of any member during any stage of the proceeding:Provided that there shall be at least three members present at the time of final disposal of the case.
