Section 3 in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002
3. Term of office of Member of Board.
(1)A member of the Board shall be appointed for a period of three years and shall be eligible for re-appointment.(2)A member may, by writing under his hand addressed to the State Government and a copy to the Principal Magistrate of the Board, resign his membership.Provided that, such resignation shall not take effect until the State Government accepts it.
