Section 32 in Right of Children to Free and Compulsory Education Rules, 2012
32. Manner of furnishing complaints before the SCPCR.
(1)The SCPCR, or the REPA, as the case may be, shall set up a child help line, accessible by SMS, telephone and letter, which shall act as the forum for aggrieved child/guardian to register complaint regarding violation of rights under the Act, in a manner that records her identity but does not disclose it;(2)All complaints to the helpline shall be monitored through a transparent alert and action online mechanism by the SCPCR, or the REPA, as the case may be.
