Section 18 in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
18. Casual Vacancy and Resignation of members.
(1)A member may resign at any time, by giving three month's notice in writing to the Government through the Director of Social Defence;(2)A casual vacancy of a Chairperson or member shall be filled up as soon as may be, by appointment of another Chairperson or member by the State Government from the panel of names in the order of preference as recommended earlier by the selection committee and shall hold office for the remaining period of tenure of the Chairperson or member in whose place he is appointed.
