(1)Notwithstanding anything contained in the [Code of Criminal Procedure, 1973] [Substituted for the word "Code of Criminal Procedure, 1989" by the Act 15 of 1978, section 2], the Administrator may, by notification in the Official Gazette, constitute for any area specified in the notification, one or more children's courts for exercising the powers and discharging the duties conferred or imposed on such court in relation to delinquent children under this Act.
