Section 20(5) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
(5)On unavailability of the facilities in school according to the provision of these rules, affected person may submit application to the Local Authority. The Local Authority after investigating the facts shall send its report to the District Education Superintendent. The District Elementary Education Committee shall in these cases take decision according to rules and send its report to the State Government.
