Section 3 in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006
3. Juvenile Justice Board.
(1)The Juvenile Justice Board shall consist of a Metropolitan/Chief Judicial Magistrate or a Judicial Magistrate of the first class, as the case may be, and two social workers of whom atleast one shall be a woman, forming a bench.(2)Every such bench shall have the powers conferred by the Code of Criminal Procedure, 1973 (No. 2 of 1974).(3)A Magistrate with special knowledge/training in child psychology or child welfare shall be appointed as a Principal Magistrate of the Juvenile Justice Board.(4)In case the Principal Magistrate with such special knowledge and training is not available, then the State Governments shall provide for such short-term training.(5)The two social workers, of whom atleast one shall be woman, shall be appointed by the State Government.
