Section 3 in The National Commission For Protection Of Child Rights Rules, 2006
3. Eligibility for appointment as Chairperson and other Members .-No person having any past record of violation of human rights or child rights shall be eligible for appointment as Chairperson or other Members of the Commission.
[3A. Norms for selection of Chair-person and Members.- A person shall not be selected as Chairperson or Member, unless he,-](a)[ is an Indian national] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014](b)[ possesses a post graduate degree from a recognised university] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014](c)[ has not been convicted or sentenced to imprisonment for an offence under any law for the time being in force] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014](d)[ has not been removed or dismissed from service of the Central or State Government or a body or corporation owned or controlled by Central or State Government.] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014]
