Section 51(5) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003
(5)The non-official members of the Advisory Board shall be appointed by the State Government on the recommendation of the Commissioner. The non-official members shall hold office for a term of three years from the date of appointment and shall be eligible for reappointment. The tenure of the non-official member may, be terminated by the State Government, without assigning any reason. Any casual vacancy among the non-official members shall be filled by the appointment of another non-official member, who shall hold office for the remaining period.
