Section 48(3) in The Juvenile Justice (Punjab) Rules, 1987
(3)The non-official members of the Advisory Board shall be appointed by the State Government/Administrator on the recommendation of the Director in charge of Juvenile justice services. The non-official members shall hold office for a term of 3 years from the date of appointment and shall be eligible for reappointment. The tenure of the non-official member may, without assigning any reason, be terminated by the State Government/Administrator. Any casual vacancy among non-official members shall be filled by the appointment of another non-official who shall hold office so long as the person in whose place he is appointed would have held it if the vacancy had not occurred. The procedure for the meetings of the Advisory Board shall be laid down by the State Government/Administration.
