Section 4 in Bihar Commission for Protection of Child Right Rules, 2010
4. Appointment of Chairperson and Members.
(1)The State Government shall, by notification, appoint the Chairperson and other Members.(2)The Chairperson and members shall be appointed on the recommendation of a three member Selection Committee constituted by the State Government under the Chairmanship of the Minister-in-charge of the Social Welfare Department.
