S.O. 1595(E)— In pursuance of Section 4 of the Commission for Protection of Child Rights Act, 2005 (4 of 2006), the Government of India hereby appoint Ms Pragna Parande as Member (Juvenile justice or care of neglected or marginalized children or children with disabilities), National Commission for Protection of Child Rights in the pay scale equivalent to that of an Additional Secretary to the Government of India with effect from 09th March, 2019(A/N) for a period of three years, or until on attaining the age of 60 years, or until further orders, whichever is the earlier.
S.O. 1596(E) — In pursuance of Section 4 of the Commission for Protection of Child Rights Act, 2005 (4 of 2006), the Government of India hereby appoint Ms Rosy Taba as Member (Elimination of child labour or children in distress), National Commission for Protection of Child Rights in the pay scale equivalent to that of an Additional Secretary to the Government of India with effect from 10th March, 2019(F/N) for a period of three years, or until on attaining the age of 60 years, or until further orders, whichever is the earlier.
[Dt. 27-03-2019]
Ministry of Women and Child Development