15. Procedure etc., in relation to Children's Court.
(1)In the event of any difference of opinion among the Magistrates of a Children's Court, the opinion of the majority shall prevail, but where there is no such majority, the opinion of the senior Magistrate shall prevail.(2)The Children's Court my act notwithstanding the absence of any Magistrate thereof and no order made by the Children's Court shall be invalid by reason only of the absence of any Magistrate during any stage of the proceeding.(3)No person shall be appointed as a Magistrate of the Children's Court unless he has, in the opinion of the Government, special knowledge of child psychology and child welfare or has undergone training dealing with the delinquent children.
