Section 17(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(1)The Child Welfare Committee shall have a tenure of three years and the tenure of Chairperson and Members shall be co-terminus with the tenure of the Committee. To ensure continuity on completion of the tenure of the committee, the State Government shall initiate the process to constitute new Committee before four months of the expiry of the existing Child Welfare Committee.
