Section 24 in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
24. Performance of functions by the State Commission for Protection of Child Rights (Section 31).
(1)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 (REPA).(2)The Right to Education Protection Authority (REPA) shall consist of the following, 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, or whom at least one shall be a woman, from the following areas, from amongst persons of eminence, ability, integrity, standing and experience in-(i)education;(ii)child health care and child development;(iii)juvenile justice or care of neglected or marginalised children or children with disability;(iv)elimination of child labour or working with children in distress;(v)child psychology or sociology; or(vi)educational or administrative management.(3)The National Commission for Protection of Child Rights Rules, 2006 shall, so far as pertains to the terms and conditions, mutatis mutandis apply to the Right to Education Protection Authority (REPA).(4)All records and assets of the Right to Education Protection Authority (REPA) shall be transferred to the State Commission for Protection of Child Rights immediately after its Constitution.'(5)In performance of its functions, the State Commission for Protection of Child Rights or the Right to Education Protection Authority (REPA), as the case may be, may also act upon matters referred to it by the State Advisory Council.(6)The State Government shall consist a Cell in the State Commission for Protection of Child Rights or the Right to Education Protection Authority (REPA) as the case may be, which may assist the Commission or the Right to Education Protection Authority (REPA) in performance of its functions under the Act.
