(g)"Competent authority" means in relation to neglected children, a Board constituted under Section 4 and, in relation to the delinquent children a Children's Court is constituted under Section 14, and, where no such Board or Children's Court is constituted, includes any Court empowered under Sub-section (2) of Section 6 or Subsection (2) of Section 16 to exercise the powers conferred on a Board or Children's Court;
