Section 8 in Jammu and Kashmir Pre-Conception and Pre-Natal Sex Selection/Determination (Prohibition and Regulation) Act, 2002
8. Term of Office of Members
(1) The term of office of a member,6 other than an ex officio member, shall be in case of appointment under clause (e) or clause (f) of sub-section (2) of section 7, be three years.(2)If a casual vacancy occurs in the office of any other member, whether by reason of his death, ceasing to hold post/office, resignation or inability to discharge his functions owing to illness or other incapacity, such vacancy shall be filled by the Government by making a fresh appointment and the member so appointed shall hold office for the remainder of the term of office of the person in whose place he is so appointed.(3)The Vice-Chairman shall perform such functions as may be assigned to him by the Chairman from time to time.(4)The procedure to be followed by the members in the discharge of their functions shall be such as may be prescribed.
