Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 16 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

16. Time and Place of sitting of the Child Welfare Committee.

(1)The Committee shall hold its sittings in the premises of a children's Home or any other place as may be determined by the Government from time to time and the Committee meet atleast two days in a week on Friday and Saturday from 11.00 a.m. to 5.00 p.m. However, the Chairperson may extend the sitting time in case any important business is to be transacted.
(2)The quorum for the-meeting shall be three members which may include the Chairperson.
(3)Any decision taken by an individual member, when the committee is not sitting shall require ratification by the committee in its next sitting.
(4)The final disposal of cases relating to children in need of care and protection, shall take place in the office of the committee, by the order of atleast two members.