Section 21A(4) in The Right of Children to Free and Compulsory Education Rules, 2010
(4)State Level Grievance Redressal Committee:(a)A Committee shall be constituted under the chairmanship of Director (Elementary Education) and consisting of two members as may be nominated by Secretary, Education of the appropriate Government. The State Level Grievance Redressal Committee shall meet as per the requirement but at least once in every six months;(b)The committee, shall after enquiry, as it deems fit, redress the grievance within a period of ninety days.
