Section 3 in Tamil Nadu Commission for Protection of Child Rights Rules, 2012
3. Eligibility for appointment as Chairperson and Members.
(1)No person having any past record of violation of human rights especially child rights or criminal conviction shall be eligible for appointment as Chairperson or other Members of the Commission.(2)The person selected for the post of Chairperson or Member shall not hold any other post in any governmental, quasi-governmental, public sector or non-Governmental organization or hold any other position whether for profit or not.
