(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 powers and discharging the duties conferred or imposed on such Board in relation to neglected children under this Act.(2)A 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 one Scheduled Caste/Scheduled Tribe and every such member shall be vested with the powers of Executive Magistrate under the Code of Criminal Procedure, 1973 (2 of 1974).(3)The Board shall function as a Bench of Magistrates and shall have the powers conferred by the Code of Criminal Procedure, 1973 on a Judicial Magistrate of the first class.
