Section 3(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The term of the Board or Boards, as the case may be, constituted under sub section (1) section 4, shall be three years. The appointment of members of the Board shall be coterminus with the term of the Board with a view to ensure the continuity of the Board or Boards, the State Government shall initiate the process of constituting the new Board or Boards before the expiry a period of four months of the existing Board or Boards, as the case may be.
