Section 31(2) in Right of Children to Free and Compulsory Education Rules, 2012
(2)The REPA shall consist of the following persons, namely :-(a)A chairperson who is a person of high academic repute or has been a High Court Judge or has done outstanding work for promoting the rights of children; and(b)Two Members, of whom at least one shall be a woman, from amongst persons of eminence, ability, integrity, standing, and experience in the following field of, -(i)education;(ii)child health care and child development;(iii)juvenile justice or care of neglected or marginalized children or children with disabilities;(iv)elimination of child labour or working with children in distress.(v)child psychology or sociology; or(vi)legal profession.
