Section 10 in The National Commission For Protection Of Child Rights Rules, 2006
10. Leave .-The Chairperson and every other Member shall be entitled to leave as follows:-
(a)Earned leave, half pay leave and commuted leave as admissible to Central Government servants in accordance with the Central Civil Services (Leave) Rules, 1972, as amended from time to time.(b)Extraordinary leave as admissible to the temporary Central Government servants under the Central Civil Services (Leave) Rules, 1972, as amended from time to time.
