Section 15(7) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017
(7)Notwithstanding end of term of a chairperson or member, the existing chairperson or member term shall not be more than for a period of three years from the date of appointment. In case the members are not appointed, the existing member shall continue to hold office until his/her successor assumes office or for an additional period of three months whichever is earlier.
