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The Commissions for Protection of Child Rights Act, 2005

4. Appointment of Chairperson and Members.-

The Central Government shall, by notification, appoint the Chairperson and other Members: Provided that the Chairperson shall be appointed on the recommendation of a three member Selection Committee constituted by the Central Government under the Chairmanship of the Minister in-charge of the Ministry of Human Resource Development.



Commissions for Protection of Child Rights Act, 2005 Back




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