(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1898, (Act V of 1898) the State Government may, by notification in the Official Gazette, 'established for any area specified in the notification one or more juvenile courts for holding inquiries regarding children in pursuance of this Act.(2)A Magistrate of the first class or a Presidency Magistrate who is considered to be suitable by the State Government shall be appointed by the State Government to preside over a juvenile court.
