Section 23(5) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
(5)Any teacher of the school established, owned or controlled by the State Government or the local authority may submit his grievance in writing to the convener of the committee. The grievance may also be submitted through education portal as maintained by the Rajiv Vidya mission. The committee may after such enquiry, as it deems fit , will redress the grievance. The convener of the committee will communicate its decision to the teacher.
