Section 19 in The Commissions For Protection Of Child Rights Act, 2005
19. Term of office and conditions of service of Chairperson and Members.-
(1)The Chairperson and every Member shall hold office as such for a term of three years from the date on which he assumes office:Provided that no Chairperson or a Member shall hold the office for more than two terms:Provided further that no Chairperson or any other Member shall hold office as such after he has attained-(a)in the case of Chairperson, the age of sixty-five years; and(b)in the case of a Member, the age of sixty years.(2)The Chairperson or a Member may, by writing under his hand addressed to the State Government, resign his office at any time.
