Children Act, 1960
5. Children’s courts
(1) Notwithstanding
anything Contained in the 5[Code of Criminal Procedure, 1973], the
Administrator may, by notification in the Official Gazette, constitute for any
area specified in the notification, one or more children's courts for
exercising the powers and discharging the duties conferred or imposed on such
court in relation to delinquent children under this Act.
7 [(2) A children's court
shall consist of such number of Metropolitan Magistrates or Judicial
Magistrates of the first class, as the case, may be, forming a Bench as the
Administrator thinks fit to appoint, of whom one shall be designated as the
principal magistrate; and every such Bench shall have the powers conferred by
the Code of Criminal Procedure, 1973, on a Metropolitan Magistrate or, as the
case may be, a Judicial Magistrate of the first class.
(3) Every children's
court shall be assisted by a panel of two honorary social workers possessing
such qualifications as may be prescribed, of whom at least one shall be a
woman, and such panel shall be appointed by the Administrator.]