Section 19(1) in Jharkhand State Play Schools (Recognition and Control) Rules, 2017
(1)The NCPCR constituted under Section 3, or, as the case may be, the SCPCR constituted under Section 17, of the CPCR Act, 2005 (4 of 2006) shall, in addition to the functions assigned to the that Act, also perform the following functions, namely:(a)Examine and review the safeguards for the rights provided by or under any law related to children and recommend measures for their effective implementation;(b)Inquire into complaints relating to child's right to free and compulsory education; and(c)Take necessary steps as provided under Sections 15 and 24 of the said CPCR Act, 2005.
