Section 5 in Bihar Commission for Protection of Child Right Rules, 2010
5. Terms of office of the Chairperson and other members.
(1)The chairperson shall, unless removed from office under Section 7, hold office for a period not exceeding three years or till the age of 65 years, whichever is earlier.(2)Every member shall, unless removed from office under section 7, hold office for a period not exceeding three years, or till the age of 60 years, whichever is earlier.(3)Notwithstanding any thing contained in sub-rule (1) or sub-rule (2)(i)A person who has held the office of chairperson shall be eligible for renomination and(ii)A person who has held the office of a member shall be eligible for recombination and(iii)Provided that a person who has held and office of Chairperson or member for two terms in any capacity shall not be eligible for renomination as chairperson or, as the case may be, as member.(4)If the chairperson is unable to discharge his functions owing to illness or other incapacity, the State Government shall nominate any other member to act as chairperson and the member so nominated shall hold office of Chairperson until the Chairperson resumes office or till the remainder of his term.(5)The Chairperson or a member may, by writing under his hand, addressed to the State Government resign his office at any time.(6)A vacancy caused by death, resignation or any other reason shall be filled up within ninety days from the date of occurrence of such vacancy by fresh appointment in accordance with the provision of Section 18 and a person so appointed shall hold office for the remainder of the term of office for which the appointment has been made.
