(1)The Government may, by notification, constitute for any area specified in the notification one or more, Child Welfare Boards for exercising the powers and discharging the duties conferred or imposed on such Board in relation to neglected children under this Act and Government may also alter the territorial jurisdiction of the Board.(2)A Board shall consist of a Chairman and such other members as the Government thinks fit to appoint, of whom at least one shall, as far as practicable, be a woman and every such member shall be vested with the powers of a Judicial Magistrate of the first class under the Code of Criminal Procedure, 1973.
