Section 16 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
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 shall meet atleast two days in a week on Monday and Thursday from 11.00 a.m.-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.
