Section 3(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(2)A social worker who has been appointed as a member of the Board shall be eligible for reappointment for a maximum period of two consecutive terms;Provided that a member shall be re-appointed on the basis of his performance appraisal made by the District Child Protection Unit of the State Government and on the recommendation of a Selection Committee, constituted for the purpose.
