Section 88(3) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003
(3)The non-official members of the Advisory Board shall be nominated by the State Government on the recommendation of the Director/Commissioner, Social Welfare Department. The non-official members shall hold office for a term of 3 years from the date of nomination and shall be eligible for re-nomination. The non-official member may be terminated by the State Government after giving reasonable opportunity. Any casual vacancy among non-official members shall be filled by the appointment of another non-official who shall hold office so long as the person in whose place is appointed would have held it if the vacancy had not occurred. The procedure for the meetings of the Advisory Board shall be laid down by the State Government.
