Section 22 in Right of Children to Free and Compulsory Education Rules, 2012
22. Grievance Redressal mechanism for teachers or Vidhyasahayaks.
(1)The School Management Committee constituted under section 21 shall be the first level of grievance redressal of teachers of schools specified therein.(2)The State Government shall constitute Tribunals,-(i)at the State Level to settle and decide the disputes between the school management of the schools referred to in sub clause (iv) of clause (n) of section 2 and the Government, and(ii)At District or regional level to settle and decide the disputes between school managements and the staff of the schools referred to in sub clause (iv) of clause (n) of Section 2.Chapter-V Curricullam and Completion of Elementary Education
