(2)A children's court shall function as a bench of such number of Magistrates , not exceeding three, as the State Government thinks fit to appoint, of whom one shall be designated as the senior Magistrate and not less than one shall be a woman; and every such bench shall have the powers conferred by the Code of Criminal Procedure, 1898 (Central Act 5 of 1898), on a judicial Magistrate of the first class.
