Section 21 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
21. State Commission for Protection of Child Rights.
(1)The Karnataka State Commission for Protection of Child Rights set up under the provisions the Commission for Protection of Child Rights Act 2005, shall be the Commission for the purpose of section 31 of the Act and shall protect the rights of child under the Act.(2)Karnataka State Commission for Protection of Child Rights shall monitor and inquire into grievances or complaints of violation of child rights and initiate action as deemed fit.
