Section 8(1) in Bihar Commission for Protection of Child Right Rules, 2010
(1)Save as otherwise provided in Section 20 of the Act, the Chairperson shall be paid salary equivalent to the salary of the Chief Secretary to the State Government and every other member shall be paid salary equivalent to that of a secretary to the State Government. Provided that where the Chairperson that where the chairperson or any other member is a retired government servant, semi-government body, public sector undertaking or recognized research institution benefits or both received by him shall be exceed to the last pay drawn.
