Section 21A(2) in The Right of Children to Free and Compulsory Education Rules, 2010
(2)Block Level Grievance Redressal Committee:(a)For redressal of the grievances of teachers in the schools established or controlled by the appropriate Government, there shall be a Block Level Grievance Redressal Committee consisting of Block Development Officer as Chairperson and Block Education Officer as Convener or Member Secretary.(b)The committee shall redress the grievances within thirty days.(c)If in case of non receipt of response from the Committee the teacher shall be free to represent his or her case to the District Level Grievance Redressal Committee.(d)In Union Territories, where there is no block level, other options may be considered such as Taluka or Panchayat or Ward or Island level.(e)The Block Level Committee shall meet as per the requirement but at least once in every three months.
