Section 27 in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
27. Constitution and Functions of Right to Education Protection Authority.
(1)The State Government shall constitute an Authority viz., the Right to Education Protection Authority (REPA) within 6 months of the commencement of the Act.(2)The Right to Education Protection Authority shall consist of -(i)A chairperson who is -(a)A person of high academic repute or(b)Has been a judge of the High court or(c)Has done outstanding work for promotion of rights of the children and(ii)Four members of whom two shall be women from the following areas.(a)Education(b)Child healthcare and Child development(c)Juvenile justice or care of neglected or marginalized children or children with disabilities(d)Elimination of child labour or working with children in distress.(e)Child psychology or sociology(f)Legal profession(iii)The National Commission for Protection of Child Rights (NCPCR) Rules, 2006 shall, in so far as it pertains to the terms and conditions of office of the Chairman and the members of National Commission for Protection of Chile Rights, mutatis mutandis, apply to Chairperson and other members of the Right to Education Protection Authority(iv)All records and assets of the Right to Education Protection Authority shall be transferred to the State Commission for Protection of Child Rights immediately after its constitution.(v)In performance of its functions, the State Commission for Protection of Child Rights or the Right to Education Protection Authority, as the case may be, may also act upon matters referred to it by the State Advisory Council.(vi)The State Government shall enable constituting a Cell in the State Commission for Protection of Child Rights or the Right to Education Protection Authority, as the case may be, which may assist the Commission or the Right to Education Protection Authority in performance of its functions under the Act.
