Section 27 in The Right of Children to Free and Compulsory Education Rules, 2010
27. Performance of functions by the State Commission for Protection of Child Rights.
(1)An appropriate Government which does not have a State Commission for Protection of Child Rights, may take immediate steps to set up such Commission.(2)Till such time as the appropriate Government sets up the State Commission for Protection of Child Rights, it shall constitute an interim authority known as the Right to Education Protection Authority (hereinafter in this rule referred to as the REPA) for the purposes of performing the functions specified in sub-section (1) of section 31, within six months of the commencement of Act or the constitution of the State Commission for Protection of Child Rights, whichever is earlier.(3)The Right to Education Protection Authority (REPA) shall consist of the following, 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 the following areas, from amongst persons of eminence, ability, integrity, standing and experience in -(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.(4)The National Commission for Protection of Child Rights Rules, 2006 shall, so far as pertains to the terms and conditions, mutatis mutandis apply to chairperson and other members of the REPA.(5)Immediately after the constitution of the State Commission fur Protection of Child Rights, all records and assets of the REPA shall be transferred to it.(6)In performance of its functions, the stale Commission for Protection of Child Rights or the REPA, as the case may be, may also act upon matters referred to it by the State Advisory Council.(7)The appropriate Government shall provide resource support to the State Commission for Protection of Child Rights or the REPA, as the case may be, in performance of its functions under the Act.
