Section 3 in Bihar Commission for Protection of Child Right Rules, 2010
3. Eligibility for appointment as Chairperson and other members.
(1)The Commission shall consist of the following members, namely:-(a)A Chairperson who is a person of eminence and has done outstanding work for promoting the welfare of children and;(b)Six Members, out of which at least two shall be women, to be appointed by the State Government from amongst persons of eminence, ability, integrity, standing and experience, from the following fields;(I)Education;(II)Child health, care, welfare, child development,(III)Juvenile justice or care of neglected or marginalized children or children with disabilities;(IV)Elimination of child labour or children in distress;(V)Child psychology or sociology, and(VI)Laws relating to children.(2)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.
