Section 19 in Jharkhand State Play Schools (Recognition and Control) Rules, 2017
19. Monitoring and Redressal of Grievances.
(a)As per Section 11 of RTE Act, 2009 the Act applies to play schools imparting pre-school education and hence, the functions assigned to NCPCR and SCPCR under Section 31 of the RTE Act, 2009 should also apply in case of play schools as defined in point 2(5).(1)The NCPCR constituted under Section 3, or, as the case may be, the SCPCR constituted under Section 17, of the CPCR Act, 2005 (4 of 2006) shall, in addition to the functions assigned to the that Act, also perform the following functions, namely:(a)Examine and review the safeguards for the rights provided by or under any law related to children 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 CPCR Act, 2005.(2)The said Commissions shall, while inquiring into any matters relating to child's right under clause c(1), have the same powers as assigned to them under Sections 14 and 24 of the said CPCR Act, 2005.(3)Where the SCPCR has not been constituted the State Government may, for the purpose of performing the functions specified in clauses 1(a) to 1(c), constitute such authority, in such manner and subject to such terms and conditions, as may be prescribed.(b)As per Section 32 of RTE Act, 2009 the Act applies to play schools imparting pre-school education and hence, the functions assigned to NCPCR and SCPCR under Section 32 of the RTE Act, 2009 should also apply in case of play schools as defined in point 2(5).(1)Notwithstanding anything contained in Section 31, any person having any grievance relating to the right of a child under this Act may make a written complaint a local authority having jurisdiction.(2)After receiving the complaint under sub-section (1), the local authority shall decide the matter within a period of three months after affording a reasonable opportunity of being heard to the parties concerned.(3)Any person aggrieved by the decision of the local authority* may prefer an appeal to the SCPCR or the authority prescribed under sub-section 3 of Section 31, as case may be.(4)The appeal preferred under sub-section 3 shall be decided by SCPCR or the authority prescribed under sub-section 3 of Section 31, as case may be, as provided under clause (c) of sub-section (1) of Section 31.Chapter-VI Accounts, Audit and Inspection
