Section 7(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(1)As far as possible the Committee shall hold its sitting in the premises of the Children's Home, preferably in rotation at the different Children's Homes in the District. In case there are more than one such Children's Home, then the committee may work out a timetable to decide its venue for its sitting. The copy of this timetable shall be put up on the notice board of every Children's home. The quorum for the meeting shall be three members attending, which may include the Chairperson.
