Section 4(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the State Government may, [within a period of one year from the date of commencement of the Juvenile Justice (Care and Protection of Children) Amendment Act, 2006, by notification in the Official Gazette, constitute for every district] [Substituted by Act 33 of 2006, Section 6, for " by notification in the Official Gazette, constitute for a district or a group of districts specified in the notification" (w.e.f. 22.8.2006).], one or more Juvenile Justice Boards for exercising the powers and discharging the duties conferred or imposed on such Boards in relation to juveniles in conflict with law under this Act.
