Section 6 in The National Commission For Protection Of Child Rights Rules, 2006
6. Term of office of 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 sixty-five 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 sixty years, whichever is earlier.(3)Notwithstanding anything contained in sub-rule (1) or sub-rule (2),-(a)a person who has held the office of Chairperson shall be eligible for re-nomination, and(b)a person who has held the office of a Member shall be eligible for re-nomination as a member or nomination as a Chairperson:Provided that a person who has held an office of Chairperson or Member for two terms, in any capacity shall not be eligible for re-nomination 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 Central 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 Central Government, resign his office at any time.(6)A vacancy caused by death, resignation or any other reason shall be filled-up nomination within ninety days from the date of occurrence of such vacancy.[6A. Invitation of applications for the post of Chairperson and Member. - (1) Any vacancy for the post of Chairperson or Member shall be given wide publicity through open advertisement in at least four national daily newspapers (two English and two Hindi) having wide circulation and the advertisement shall also be made available on the website of the Ministry.][(2) A time period of not less than four weeks shall be specified for receiving the applications from the date of publication of the advertisement in newspapers.] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014](3)[ The application shall be submitted in Form specified in Schedule IV.] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014][6B. Selection Committee for appointment of Chairperson and Member. -- The Selection Committee shall consist of the Chairperson who shall be the Minister-in-charge of Ministry, the Secretary of the Ministry and one independent expert of eminence in the field of child rights, to be nominated by the Chairperson of the Selection Committee.] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014][6C. Procedure for appointment of Chairperson or Member. - (1) The Selection Committee constituted under rule 6B, shall consider all the applications received by the Ministry.] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014](2)[ The applications fulfilling the eligibility criteria, under section 3, rule 3 and 3A, shall be scrutinized by the Selection Committee.] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014](3)[ The Selection Committee shall, after due consideration and having regard to criteria specified in sub-section (2) of section 3, decide about the suitability of the applicants for holding the post of Chairperson or Member, as the case may be.] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014](4)[ The applicant as selected by the Selection Committee shall be notified by the Ministry.] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014]
