Section 22(3) in Bihar Commission for Protection of Child Right Rules, 2010
(3)The Chairperson shall obtain prior approval of the State Government in matters of appointment, creation of posts, revision of pay-scales, arrangement of vehicles, re-appropriation of funds from on sub head to another, permitting any officer of the Commission to participate in seminars, conferences or training programmes abroad or in other states and such other matters determined by the State Government by order.
