Section 5 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
5. Composition of the Juvenile Justice Board.
(1)The Board shall consist of a Metropolitan Magistrate or Judicial Magistrate of the first class, as the case may be, and two social workers of whom at least one shall be a woman, forming a bench:Provided that the Principle Magistrate of the Board shall review the pendency of cases before the Board and take such steps, as may be necessary in the expeditions disposal of the cases.(2)Every such bench shall have the powers conferred by the Code of Criminal Procedure 1973 (Central Act No. 2 of 1974).(3)(i)A Magistrate with special knowledge or training in child psychology or child welfare shall be designated as the Principal Magistrate of the Board.(ii)In case the Principal Magistrate with such special knowledge or training is not available, then, the State Government shall provide for such short-term training in child psychology or child welfare as it considers necessary.(4)The two social workers, of whom at least one shall be a woman, shall be appointed by the State Government on the recommendation of the Selection Committee set up under rule 91 of these rules.(5)The State Government shall provide for such training and orientation in child psychology, child welfare, child rights, national and international standards for juvenile justice to all members of the Board as it considers necessary, in accordance with the Integrated Child Protection Scheme of the Central Government.
