Section 11 in The National Commission For Protection Of Child Rights Rules, 2006
11. Leave sanctioning authority .-(1) The Central Government shall be the authority competent to sanction leave to the Chairperson.
(2)The Chairperson shall be the authority to sanction leave to every Member including the Member-Secretary.(3)The Member-Secretary shall be the authority to sanction leave to any officer or other employee of the Commission.
