Section 12 in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
12. Child Welfare Committee.
(1)The Committee shall consist of a Chairperson and four other members as the State Government may think fit to appoint, of whom atleast one shall be a woman, and another an expert on matters concerning children.(2)The Committee shall function as a bench of Magistrate and shall have the powers conferred by the Code of Criminal Procedure, 1973 on a Metropolitan Magistrate or a Judicial Magistrate.
