Section 84(6) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
(6)A non official member shall, unless he resigns his office or dies or otherwise vacated his office at an earlier date, hold office for a period not exceeding two years. A member nominated to fill a casual vacancy shall hold office so long only as the member in whose place his is nominated would have held it if the vacancy had not occurred.
