Section 6(3) in The National Commission For Protection Of Child Rights Rules, 2006
(3)Notwithstanding anything contained in sub-rule (1) or sub-rule (2),-(a)a person who has held the office of Chairperson shall be eligible for re-nomination, and(b)a person who has held the office of a Member shall be eligible for re-nomination as a member or nomination as a Chairperson:Provided that a person who has held an office of Chairperson or Member for two terms, in any capacity shall not be eligible for re-nomination as Chairperson or, as the case may be, as Member.
