LexSection 18 — Appointment of Chairperson and other Members.
The Commissions for Protection of Child Rights Act, 2005
The State Government shall, by notification, appoint the Chairperson and other Members: Provided that the Chairperson shall be appointed on the recommendation of a three Member Selection Committee constituted by the State Government under the Chairmanship of the Minister in-charge of the Department dealing with children.Open in Lexace · Ask the AI about this section