Section 24 in The Juvenile Justice (Care And Protection Of Children) Rules, 2007
24. Sitting of the Committee.
(1)The Committee shall hold its sittings in the premises of the children's home or, at a place in proximity to the children's home or, at a suitable premise in any institution run under the Act.(2)On receiving information about child or children in need of care and protection, if circumstances are such that the child or children cannot be produced before the Committee, the Committee may move out to reach the child or children and hold its sitting at a place that is convenient for such child or children.(3)The premises where the Committee holds its sittings shall be child-friendly and shall not look like a Court room in any manner whatsoever; for example, the Committee shall not sit on a raised platform and the sitting arrangement shall be uniform and there shall be no witness boxes.(4)The Committee shall meet a minimum of three days a week, which may be extended by the State Government depending on case and pendency of work.(5)A minimum of three-fourth attendance of the Chairperson and Members of the Committee is necessary in a year.(6)The duration of a sitting is dependent on the pendency of work before the Committee.(7)Every member of the Committee shall attend a minimum of four hours per sitting.
