(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)The Child Welfare Board or the Children's Court will be competent to transfer cases to each other as deemed fit by them by taking into account the circumstances in each case:Provided, that if the Board and the Children's Court differ at the point as to where should the proceeding be started the differences should be put up before the Sessions Judge and the order of the Sessions Judge will be final.(3)Where no Board or Children's Court has been constituted for any area, the powers conferred on the Board or the Children's Court by or under this Act, shall be exercised in that area, only by the following respectively, namely:-(a)the District Magistrate, or(b)the Subdivisional Magistrate, or(c)any Judicial Magistrate of the First Class.(4)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.
