The Commissions for Protection of Child Rights Act, 2005

19. Term of office and conditions of service of Chairperson and Members.-

1.      The Chairperson and every Member shall hold office as such for a term of three years from the date on which he assumes office: Provided that no Chairperson or a Member shall hold the office for more than two terms: Provided further that no Chairperson or any other Member shall hold office as such after he has attained-

a.      in the case of Chairperson, the age of sixty-five years; and

b.     in the case of a Member, the age of sixty years.

2.      The Chairperson or a Member may, by writing under his hand addressed to the State Government, resign his office at any time.