Section 17 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
17. Tenure of the Child Welfare Committee.
(1)The Child Welfare Committee shall have a tenure of three years and the tenure of Chairperson and Members shall be co-terminus with the tenure of the Committee. To ensure continuity on completion of the tenure of the committee, the State Government shall initiate the process to constitute new Committee before four months of the expiry of the existing Child Welfare Committee.(2)The Chairperson and Members of such Committee shall be eligible for the appointment for a maximum of two consecutive terms.(3)Extension of the tenure of members of such Committee, shall be on the basis of their performance appraisal by the District Child Protection Unit or the State Government and on the recommendation of the Selection Committee.(4)With a view to ensuring continuity on completion of the tenure of a such Committee, the State Government shall constitute a new Child Welfare Committee before the expiry of the term of the existing Committee, and the said Committee shall handover all records and information to the newly constituted Committee.(5)The Chairperson and Members may resign at any time by giving one month's notice in writing.(6)Any casual vacancy in the Committee may be filled up by another person from the panel of names prepared by such Committee, for the remaining term of the Committee.
