Section 5(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011
(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.
