(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the Government may, by notification, 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.(2)The Children's Court shall consist of such number of Magistrate forming a Bench as the Government think fit to appoint of whom one shall be designated as the senior Magistrate and every such Bench shall have the powers conferred by the Code of Criminal Procedure, 1973 (2 of 1974) on 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 as least one shall be a woman, and such panel shall be appointed by the Government.
