Section 37 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
37. Manner of furnishing complaints before the State Commission for Protection of Child Rights.
(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, accessible through SMS, letter, telephone, internet or a help desk in every education block which would act as an easily accessible forum for an aggrieved child/parent/guardian/person regarding violation of the rights under the Act, in a manner that records the complainant's identity but does not disclose it.(2)All complaints to the helpline would be monitored through a transparent "Alert and immediate Action" mechanism as defined by the State Commission for the Protection of Child Rights.
