Section 4 in Jammu and Kashmir Juvenile Justice Act, 1997
4. Juvenile Welfare Boards.
(1)The Government may, by notification in the Government Gazette, constitute for any area specified in the notification, one or more Juvenile welfare Boards, for exercising the powers and discharging the duties conferred or imposed on such Board in relation to neglected juveniles under this Act.(2)A Board shall consist of Chairman and such other members as the Govern-ment thinks fit to appoint, of whom not less than one shall be woman; and every such member shall be vested with the powers of a Magistrate under the Code of Criminal Procedure, Samvat 1989.(3)The Board shall function as a Bench of Magistrates and shall have the powers conferred by the Code of Criminal Procedure, Samvat 1989, on a Chief Judicial Magistrate or, as the case may be, a Judicial Magistrate of the first class.
