Section 24 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014
24. Tenure of the Chairperson and Members of the Committee.
(1)The Chairperson and Members of the Committee shall hold office for a period of three years.(2)With a view to ensure continuity on completion of the tenure of the Chairperson and Members of the Committee, the Government shall. before the expiry of their respective terms, appoint new Chairperson and members as per recommendation of the Selection-cum-Oversight Committee.(3)The Chairperson and members of the Committee shall be eligible for re-appointment up to three consecutive terms or tilt they attain the age of 65 years, whichever is earlier.(4)The Chairperson and members may resign at any time by giving one month's notice in writing.(5)Extension of tenure of the Chairperson and Members of the Committee may be recommended by the Selection-cum-Oversight Committee on the basis of their performance appraisal by the District Child Protection Unit.(6)For objective performance appraisal of the Chairpersons and Members of the Committee, the Government shall develop a standard performance appraisal system.(7)Any causal vacancy in the committee may be filled by appointment of another person out of the panel prepared by the Selection-cum-Oversight Committee as per merit.(8)The panel prepared by the Selection-cum-Oversight Committee at the time of selection of the Chairperson and Members shall be valid for two years.
