Section 12 in Right of Children to Free and Compulsory Education Rules, 2012
12. Penal Action.
- Any complaint received in contravention of sub-section (1) of section 13 of the Act, the Director or such officers as authorized by him shall make necessary inquiry and if there is substance in the complaint, he shall issue a notice to the concerned school management. After giving an opportunity to the school management to make written and oral representation, he shall pass an appropriate order within 60 days, in accordance with the provisions of sub section (2) of section 13 of the Act.
