Section 5 in Jammu and Kashmir Juvenile Justice Act, 1997
5. Juvenile Courts.
(1)Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, the Government may, by notification in the Government Gazette, constitute for any area specified in the notification, one or more juvenile Courts for exercising the powers and discharging the duties conferred or imposed on such Court in relation to delinquent juveniles under this Act.(2)A Juvenile Court shall consist of such number of Judicial Magistrates of the first class, as the case may be, forming a Bench as the Government thinks fit to appoint, of whom one shall be designated as the Principal Magistrate; and every such Bench shall have the powers conferred by the Code of Criminal Procedure, Samvat 1989 on a Chief Judicial Magistrate or, as the case may be, a Judicial Magistrate of the first class.(3)Every Juvenile Court shall be assisted by a Penal of Two honorary Social Workers, possessing such qualification as may be prescribed, of whom at least one shall be a woman and such panel shall be appointed by the Government.
