(1)A Children's Court shall consist of bench of a stipendiary magistrate of the first class and such honorary Magistrates not exceeding three in number as may be appointed by the State Government.(2)The stipendiary Magistrate shall be designated as the senior Magistrate. In the absence of the senior Magistrate if there be more than one honorary Magistrates in the Children's Court the State Government shall declare by notification in the Official Gazette which honorary Magistrate shall Act as the senior Magistrate.
