Section 9 in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009
9. Sittings of the Board.
(1)The Board shall hold its sittings in the premises of an Observation Home or, at a place in proximity to the observation home or, at a suitable premise in any institution run under the Act, and in no circumstances shall the Board operate from within any court premises.(2)The premises where the Board holds its sittings shall be child-friendly and shall not look like a court room in any manner whatsoever; for example, the Board shall not sit on a raised platform and the sitting arrangement shall be uniform, and there shall be no witness boxes.(3)The Board shall meet on all working days of a week, unless the case pendency is less in a particular district and concerned authority issues an order in this regard.(4)A minimum of three-fourth attendance of the Chairperson and Members of the Board is necessary in a year.(5)Every member of the Board shall attend a minimum of six hours per sitting.
