Section 16(6) in Right of children to Free and compulsory Education Rules, 2011
(6)In case any teacher is not satisfied with the decision of the controlling officer as specified in sub-rule(2), he/she may submit his/her grievance in writing to the convener of the committee. The grievance may also be submitted through Government education portal. The committee after the enquiry, as it deems fit, shall redress the grievance. The convener of the committee shall communicate the decision of the committee to the teacher within one month of the decision.
