Section 19 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
19. Performance of functions by the State Commission for Protection of Child Rights.
(1)If the State Commission for Protection of Child Rights does not exist in the state, the action for the constitution of the State Commission for Protection of Child Rights shall be taken by the State Government.(2)Till such time as the State Government sets up the State Commission for Protection of Child Rights, it shall constitute an interim authority known as the Right to Education Protection Authority (hereafter in these rules referred to as REPA) for the purpose of performance of functions specified in sub-section (1) of sction 31 of the Act.(3)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 one shall be a woman, from the following areas, from amongst persons of eminence, ability, integrity standing and experience in-(1)Education and education administration;(2)Child health care and child development;(3)Child protection and justice or development of neglected children or children of backward classes or children with disability;(4)Elimination of child labour or working with children in distress;(5)Child psychology or sociology;(6)Legal profession.(4)The National Commission for Protection of child Rights Rules, 2006 shall, mutatis mutandis, apply to the chairperson and other members of the Right to Education Protection Authority (REPA).(5)All records and assets of the Right to Education Protection Authority (REPA) shall be transferred to the State Commission for Protection of Child Rights immediately after its constitution.(6)In performance of its functions, the State Commission for Protection of Child Rights or Right to Education protection Authority (REPA), as the case may be, may also act upon matters referred to it by the State Advisory Council.(7)The State Government shall provide resource and support to the State Commission for Protection of Child Rights or Right to Education protection Authority (REPA), as the case may be, in performance of their functioning under this Act.
