Section 5 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
5. Term of Members of the Board.
(1)The term of the social worker member of the Board shall not be more than for a period of three years from the date of appointment. In case the members are not appointed, the existing member shall continue to hold office until his/her successor assumes office or for an additional period of three months which ever earlier.(2)A social worker member of the Board shall be eligible for appointment of maximum of two terms subject to his performance in the previous term and recommendation by Selection Committee(3)The members may resign at any time, by giving one month's notice in writing to the State Government.(4)Any vacancy in the Board shall be filled by appointment of another person from the panel of names prepared by the Selection Committee.
