(1)The State Government may, by notification in the Official Gazette constitute for any area specified in the notification, one or more Child Welfare Boards for exercising the power and discharging the duties conferred or imposed on such Board in relation to neglected children under this Act.(2)The Board shall consist of a Chairman and such other members as the State Government thinks fit to appoint, of whom not less than one shall be a woman; and every such members shall be vested with the powers of a Magistrate under the Code of Criminal Procedure, 1898 (Act V of 1898).(3)The Board shall function as a Bench of Magistrate and shall have the powers conferred by he Code of Criminal Procedure, 1898 (Act V of 1898) on a Magistrate of the First Class.
