Section 19(2) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
(2)Till such time as the State 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 (hereafter in these rules referred to as REPA) for the purpose of performance of functions specified in sub-section (1) of sction 31 of the Act.
