Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(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. In case the members are not appointed, the existing member shall continue to hold office until his/her successor assumes office or for an additional period of three months which ever earlier.