Section 3 in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
3. Term of the Board.
(1)The term of the Board or Boards, as the case may be, constituted under sub section (1) section 4, shall be three years. The appointment of members of the Board shall be coterminus with the term of the Board with a view to ensure the continuity of the Board or Boards, the State Government shall initiate the process of constituting the new Board or Boards before the expiry a period of four months of the existing Board or Boards, as the case may be.(2)A social worker who has been appointed as a member of the Board shall be eligible for reappointment for a maximum period of two consecutive terms;Provided that a member shall be re-appointed on the basis of his performance appraisal made by the District Child Protection Unit of the State Government and on the recommendation of a Selection Committee, constituted for the purpose.(3)A member may resign at any time, by giving one month's notice in writing.(4)Any vacancy occurred in the Board may be filled up from the panel of the names prepared by the Selection Committee, for the remaining term of the Board.
