Section 60(1) in The East Punjab Children Act, 1949
(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.
