Section 36 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
36. Performance of functions by the State Commission for Protection of Child Rights.
(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.(2)The Right to Education Protection Authority (REPA) shall consist of the following, namely(a)A Chairperson who is a person of high academic repute or has been a High Court Judge or has done outstanding work for promoting the rights of children; and(b)two members, of whom at least one shall be a woman, from the following areas, from amongst persons of eminence, ability, integrity, standing and experience in(i)education;(ii)child health care and child development;(iii)juvenile justice or care of neglected or marginalized children or children with disabilities;(iv)elimination of child labour or working with children in distress;(v)child psychology or sociology; or(vi)legal profession.(3)Immediately after the constitution of the State Commission for Protection of Child Rights, all records and assets of the REPA shall be transferred to it.(4)In performance of its functions, the State Commission for Protection of Child Rights or the REPA, as the case may be, may also act upon matters referred to it by the State Advisory Council constituted by the Government.
