(1)The State 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.(2)A Board shall consist of a Chairman and such other members, not exceeding six, as the State Government thinks fit to appoint, of whom not less than two shall be women, and every such member shall have the powers of a Magistrate of the first class under the Code of Criminal Procedure, 1898 (Central Act 5 of 1898).(3)The Board shall function as a bench of Magistrates and shall have the powers conferred by the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), on a Magistrate of the first class.
