Section 21A(1) in The Right of Children to Free and Compulsory Education Rules, 2010
(1)School Level Grievance Redressal Committee:(a)The School Management Committee (hereinafter referred to as the SMC) shall be the first level of grievance redressal at School level. Any teacher of a school established, owned or controlled by the appropriate Government may submit his or her grievance in writing to the Convener or Member Secretary of the SMC.(b)The SMC shall examine the grievance in the first instance and redress within fifteen days from the date of receipt of written representation from the teacher.(c)In case of non-receipt of response or unsatisfactory response from the Convener or Member Secretary of the SMC, the teacher shall be free to represent his or her case to the Block Level Grievance Redressal Committee.
