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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(4) in Bihar Commission for Protection of Child Right Rules, 2010

(4)If the Chairperson or, as the case may be, a Member, becomes subject to any of the disqualifications mentioned in Rule 6 (1) & (2) or tenders his resignation under sub-section (2) of Section 19 of the Act, his seat shall thereupon become vacant.