Section 28(1) in The Right of Children to Free and Compulsory Education Rules, 2010
(1)The State Commission for Protection of Child Rights, or the Right to Education Protection Authority (hereinafter in this rule referred to as REPA), as the case may be, may set up a child help line which would register complaints regarding violation of rights of the child under the Act, which may be monitored by it through a transparent on line mechanism.
