Section 17(3) in The Immoral Traffic (Prevention) Act, 1956
(3)In discharging his functions under sub-section (2), a magistrate may summon a panel of five respectable persons, three of whom shall wherever practicable be women, to assist him; and may for this purpose keep a list of experienced social welfare workers, particularly women social welfare workers, in the field of suppression of immoral traffic in women and girls.
