Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 4 in The National Commission For Protection Of Child Rights Rules, 2006 4. Member-Secretary .-(1) The Member-Secretary appointed by the Central Government under sub-section (1) of section 11. (2)The Member-Secretary shall have a minimum tenure of three years.
