Section 6(6) in The National Commission For Protection Of Child Rights Rules, 2006
(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]
