Section 8 in The Commissions For Protection Of Child Rights Act, 2005
8. Vacation of office by Chairperson or Member.-
(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.(2)If a casual vacancy occurs in the office of the Chairperson or a Member, whether by reason of his death, resignation or otherwise, such vacancy shall be filled within a period of ninety days by making afresh appointment in accordance with the provisions of section 4 and the person so appointed shall hold office for the remainder of the term of office for which the Chairperson, or a Member, as the case may be, in whose place he is so appointed would have held that office.
