Section 4 in The Commissions For Protection Of Child Rights Act, 2005
4. Appointment of Chairperson and Members.-
The Central Government shall, by notification, appoint the Chairperson and other Members:Provided that the Chairperson shall be appointed on the recommendation of a three member Selection Committee constituted by the Central Government under the Chairmanship of the Minister in-charge of the Ministry or the Department of Women and Child Development.
