Section 5(3) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017
(3)A casual vacancy of a social worker member shall be filled up as soon as may be, by appointment of another member by the Government from the panel of names in the order of preference earlier recommended by the Selection Committee, referred to in sub-rule (i) of rule 4. The person so appointed shall hold office for the remaining period of tenure of the member in whose place he is appointed.
