Section 25 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
25. Grievance redressal for children/parents
. (1) Any grievance arising out of non-compliance or violation of the provisions of the Act shall be made directly to the Chairperson of School Management Committee.(2)The School Management Committee shall make an arrangement to register every grievance received from the children/ guardian/parents.(3)The Chairperson of the School Management Committee shall take up the issues raised in the complaint in the regular meetings of the School Management Committee and shall take appropriate action thereupon :Provided that an emergency meeting may also be called depending upon the gravity of the case.(4)The applicant shall also be called in the meeting of the School Management Committee and shall be given personal hearing.(5)The School Management Committee may also call and give a personal hearing to the person against whom the complaint is received.(6)After giving proper hearing to both the parties the School Management Committee shall take appropriate action if it is to be taken at its level or otherwise it shall refer the matter to the concerned appropriate authority for further appropriate action.(7)The appropriate authority shall take proper action and inform the applicant within a period not exceeding 3 months.(8)If the applicant if not satisfied by the actions taken as mentioned above in sub-rules (6) and (7), he/she may approach to the Rajasthan State Commission for Protection of Child Rights/National Commission for Protection of Child Rights.Part - IXProtection of Right of Children
