Section 36(1) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(1)The State Government may take steps to setup the State Commission for Protection of Child Rights for the purpose of sub section (1) of section 31 of the RTE Act. In the absence of the State Commission for Protection of Child Rights, the State Government shall constitute an interim Authority known as the Right to Education Protection Authority (hereinafter in this rule referred to as the REPA) for the purposes of performing the functions specified in sub section (1) of section 31 of the RTE Act, within six months of the commencement of these rules.
