Section 4 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
4. Tenure of the members of the Board.
(1)The term of office of the members of the Board shall be three years.(2)A social worker member of the Board shall be eligible for re-appointment up to three consecutive terms based on performance appraisal to be made by Selection-cum-Oversight Committee based on recommendations of the District Child Protection Unit.(3)For the objective performance appraisal of social worker members of the Board, the Government shall develop a standard performance appraisal system.(4)A social worker member may resign, by giving one month's notice in writing.(5)Any causal vacancy in the Board may be filled by appointment of another person out of the panel prepared by the Selection-cum-Oversight Committee as per merit.(6)The panel prepared by the Selection-cum-Oversight Committee at the time of selection of members shall be valid for two years.
