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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(6) in Bihar Commission for Protection of Child Right Rules, 2010

(6)A vacancy caused by death, resignation or any other reason shall be filled up within ninety days from the date of occurrence of such vacancy by fresh appointment in accordance with the provision of Section 18 and a person so appointed shall hold office for the remainder of the term of office for which the appointment has been made.