Section 5 in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016
5. Term of Members of the Board .
(1)The term of the social worker member of the Board shall not be more than for a period of three years from the date of appointment.(2)A social worker member of the Board shall be eligible for appointment of maximum of two terms, which shall not be continuous.(3)The members may resign at any time, by giving one month's notice in writing to the State Government.(4)Any vacancy in the Board shall be filled by appointment of another person from the panel of names prepared by the Selection Committee.
