Section 5(3) in Bihar Commission for Protection of Child Right Rules, 2010
(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.
