Section 5 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
5. Term of Office of social worker member.
(1)The term of Office of the social worker member shall be for a period of three years from the date of assuming charge:Provided that the member may continue to hold office till his successor assumes charge or for a period of three more months, whichever is earlier.(2)A member may resign at any time, by giving three month's notice in writing to the State Government, through the Director of Social Defence.(3)A casual vacancy of a social worker member shall be filled up as soon as may be, by appointment of another member by the Government from the panel of names in the order of preference earlier recommended by the Selection Committee, referred to in sub-rule (i) of rule 4. The person so appointed shall hold office for the remaining period of tenure of the member in whose place he is appointed.(4)A person shall be eligible for appointment as a social worker member for a maximum of two terms, which shall not be continuous.
