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Juvenile Justice (Care and Protection of Children) Act, 2000 Chapter II: Juvenile in Conflict with Law 4. Juvenile Justice Board.- 1. Notwithstanding anything contained in the Code of Criminal Procedure, 1973,.(2 of 1974) the State Government may, within a period of one year from the date of commencement of the Juvenile Justice (Care and Protection of 3 Children) Amendment Act, 2006, by notification in the Official Gazette, constitute for every district, one or more Juvenile Justice Boards for exercising the powers and discharging the duties conferred or imposed on such Boards in relation to juveniles in conflict with law under this Act. 2. A Board shall consist of a Metropolitan Magistrate or a Judicial Magistrate of the first class, as the case may be, and two social workers of whom at least one shall be a woman, forming a Bench and every such Bench shall have the powers conferred by the Code of Criminal Procedure, 1973 (2 of 1974) on a Metropolitan Magistrate or, as the case may be, a Judicial Magistrate of the first class and the Magistrate on the Board shall be designated as the principal Magistrate. 3. No Magistrate shall be appointed as a member of the Board unless he has special knowledge or training in child psychology or child welfare and no social worker shall be appointed as a member of the Board unless he has been actively involved in health, education, or welfare activities pertaining to children for at least seven years. 4. The term of office of the members of the Board and the manner in which such member may resign shall be such as may be prescribed. 5. The appointment of any member of the Board may be terminated after holding inquiry, by the State Government, if - i. he has been found guilty of misuse of power vested under this Act, ii. he has been convicted of an offence involving moral turpitude, and such conviction has not been reversed or has not been granted full pardon in respect of such offence. iii. he fail to attend the proceedings of the Board for consecutive three months without any valid reason or he fails to attend less than three-fourth of the sittings in a year. substituted vide Juvenile Justice (Care and Protection of Children) Amendment Act, 2006, section 6    |
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