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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Commissions For Protection Of Child Rights Act, 2005

(1)If the Chairperson or, as the case may be, a Member,-
(a)becomes subject to any of the disqualifications mentioned in section 7; or
(b)tenders his resignation under sub-section (2) of section 5,
his seat shall thereupon become vacant.