Section 31(1) in The Right of Children to Free and Compulsory Education Act, 2009
(1)The National Commission for Protection of Child Rights constituted under section 3, or, as the case may be, the State Commission for Protection of Child Rights constituted under section 17, of the Commissions for Protection of Child Rights Act, 2005 (4 of 2006), shall, in addition to the functions assigned to them under that Act, also perform the following functions, namely:-(a)examine and review the safeguards for rights provided by or under this Act 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 Commissions for Protection of Child Rights Act.
