Section 83(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(3)(a)the Selection Committee, at the time of recommending names for appointment as member of the Board or Committee, as the case may be, shall also prepare a panel of names for each Board or Committee to fill the vacancies, which may arise during the tenure of the Board or Committee;(b)in the event of a vacancy occurring in the Board or Committee, as the case may be, the District Child Protection Unit shall inform the State Child Protection Unit or State Government, as the case may be, for filling up such vacancy; and(c)the State Child Protection Unit or State Government, shall fill such vacancies on the basis of the panel of names recommended by the Selection Committee.
