Section 19(3) in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
(3)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, of whom one shall be a woman, from the following areas, from amongst persons of eminence, ability, integrity standing and experience in-
