Section 21 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
21. Sitting of the Child Welfare Committee.
(1)The Child Welfare Committee shall hold its sittings in the premises of the childrens home or, at a place in proximity to the childrens home or, at a suitable premises in any institution run under the Act or these rules.(2)On receiving information about child or juveniles in need of care and protection, if circumstances are such that the child or juvenile cannot be produced before the said Committee, the Committee may move out to reach the child or juvenile and hold its sitting at a place that is convenient for such child or juvenile.(3)The premises where the said 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 said Committee shall meet a minimum of three days a week and the Chairman can increase number of sitting depending on the number of cases and pendency of work.(5)A minimum of three-fourth attendance of the Chairperson and Members of the Committee is necessary in each quarter of the year.(6)The duration of a sitting shall depend on the pendency of work before the said Committee.(7)Every member of said Committee shall attend a minimum of four hours per sitting.
