Section 7(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)In case of difference of opinion in the process of disposition or interim order if any of to be made, the opinion of the majority shall prevail, but, where there is no such majority, the opinion of the Principal Magistrate shall prevail. In such cases, the Principal Magistrate shall record in writing the circumstances that led him to take the final decision.
