Section 25 in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
25. Procedure etc. in relation to Committee. [Sections 30 and 68(2)(viii)].
(1)The Committee shall hold its sittings at the place/time fixed by the Chairman once in three months.(2)The quorum for the meeting shall be three members attending, 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 from the office of the Committee, by the order of atleast two members.(5)The Committee shall take into consideration the age, physical and mental health, background, opinion of the child and the recommendation of the case worker, prior to disposal of such cases.
