(1)Where a Board or a Children's Court has been constituted for any area, such Board or Court shall, notwithstanding anything contained in any other law for the time being in force but save as otherwise expressly provided in this Act, have power to deal exclusively with all proceedings under this Act, relating to neglected children or delinquent children as the case may be.(2)Where no Board or Children's Court has been constituted for any area, the power conferred on the Board or the Children's Court by or under this Act shall be exercised in that area, only by the following namely :(a)the District Magistrate; or(b)the Sub-Divisional Magistrate; or(c)any Magistrate of the First Class.(3)The powers conferred on the Board or Children's Court by or under this Act may also be exercised by the High Court and the Court of Session, when the proceeding comes before them in appeal, revision or otherwise.
