(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government [in consultation with the High Court] [ Inserted by the Punjab Act 25 of 1964, section 2 and Schedule, Part III.], may provide for the establishment in any area of one or more separate courts presided preferably by women [Judicial Magistrates] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964, section 2, Schedule, Part III.] for the conduct of proceedings under this Act at which the attendance of a child is required and may confer powers on such courts:Provided that where a child is accused of an offence triable jointly with any other person not being a child, nothing in this sub-section shall affect or be deemed to affect the powers of the court, to try such other person under any other law for the time being in force.(2)Where no such separate court has been established the court before which a child is brought shall, even if the child is tried jointly with any other person not being a child whenever practicable, sit either in a different building or room from that in which the ordinary sittings of the court are held or on different days or at different times from those at which the ordinary sittings are held.
