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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(4) in Bihar Commission for Protection of Child Right Rules, 2010

(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.