Section 18(2) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(2)A casual vacancy of a Chairperson or member shall be filled up as soon as may be, by appointment of another Chairperson or member by the State Government from the panel of names in the order of preference as recommended earlier by the selection committee and shall hold office for the remaining period of tenure of the Chairperson or member in whose place he is appointed.
