Section 31 in Right of Children to Free and Compulsory Education Rules, 2012
31. Performance of functions by the State Commission for Protection of Child Rights.
(1)There shall be Right to Education Protection Authority (hereinafter referred to as "REPA") in the State, which shall perform the same functions as the State Commission for Protection of Child Rights (hereinafter referred to as "SCPCR"), till such commission is formed.(2)The REPA shall consist of the following persons, namely :-(a)A chairperson who is a person of high academic repute or has been a High Court Judge or has done outstanding work for promoting the rights of children; and(b)Two Members, of whom at least one shall be a woman, from amongst persons of eminence, ability, integrity, standing, and experience in the following field of, -(i)education;(ii)child health care and child development;(iii)juvenile justice or care of neglected or marginalized children or children with disabilities;(iv)elimination of child labour or working with children in distress.(v)child psychology or sociology; or(vi)legal profession.(3)All records and assets of the REPA shall be transferred to the SCPCR immediately after its constitution.(4)In performance of its functions, the SCPCR or the REPA, as the case may be; may also act upon matters referred to it by the State Advisory Council.(5)The State Government shall enable constituting a Cell in the SCPCER or the REPA, as the case may be, which may assist the SCPCR or the REPA in performance of its functions under the Act.
