Section 16 in Right of children to Free and compulsory Education Rules, 2011
16. Grievance redressal of teacher.
(1)The School Management Committee constituted under section 21 shall be the first level of grievance redressal of teacher of school specified therein.(2)The teacher of the school established, owned or controlled by the State Government or the local authority may send the grievance to the controlling officer, who will dispose of the complaint within 30 days of receipt of the complaint and inform the teacher accordingly.(3)There shall be a district level grievance redressal committee to redress the grievances of the teacher.(4)The committee shall comprise of Collector, Superintendent of Police Chief Executive Officer, Zila Panchayat, Chief Medical and Health Officer, Commissioner or Chief Municipal Officer of local urban body at the district headquarters, Assistant Commissioner, Tribal Welfare/ District Organiser Tribal welfare and District Education Officer. The collector shall be the Chairperson of committee. The District Education Officer shall be the convener of the committee. The collector may invite such other officer as he deems appropriate for the purpose of redressal of grievance to the committee meetings.(5)The committee should meet every quarter.(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.(7)The committee, besides attending to the grievances received from the teacher, shall, on its own, review the status of the various claims and service related matters of the teacher.(8)The school falling under sub-clause (iv) of clause (n) of section 2 shall develop its own mechanism for redressal of grievances of teachers.
