Section 21A(3) in The Right of Children to Free and Compulsory Education Rules, 2010
(3)District Level Grievance Redressal Committee:(a)There shall be a District Level Grievance Redressal Committee for teachers consisting of the District Collector as Chairman, senior representatives from the Zilla Parishad or Municipal Council and District Education Officer. The District Education officer shall be the Convener or Member Secretary of the Committee.(b)The District level committee shall redress the grievances within a period of three months.(c)In case the teacher is not satisfied with the recommendations of the District Level Grievance Redressal Committee, he/she may prefer an appeal to the State Level Grievance Redressal Committee.(d)The District Level Committee shall meet as per the requirement but at least once in every three months.
