Section 20 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
20. Manner of furnishing complaints before the State Commission for Protection of Child Rights.
(1)The State Commission for Protection of Child Rights or REPA, as the case may be, shall set up Child Help Line which would register complaint regarding violation of child rights under the Act, which would be monitored by it through a transparent mechanism.(2)The State Government shall set up a District Education Appellate by a notification for disposal of case related to violation of the right to education.(3)Local Authority and School Management Committee shall issue direction to school in consistence with the rule for protection of right to education on Panchayat and school level, respectively.(4)In case of school not taking admission due to unavailability of proof of age or migration certificate, parents or guardian of concerned child may register complaint in written form to the School Management Committee and the School Management Committee shall ensure admission of Child by immediately dispose of such complaint.(5)On unavailability of the facilities in school according to the provision of these rules, affected person may submit application to the Local Authority. The Local Authority after investigating the facts shall send its report to the District Education Superintendent. The District Elementary Education Committee shall in these cases take decision according to rules and send its report to the State Government.(6)Complaints regarding unavailability of free text-books, writing materials or uniforms to be provided by the government may be registered with the School Management Committee. In case of School Management Committee not taking action, parents or guardian of concerned child may appeal to the Local Authority.(7)Complaints of any discrimination with child by school/teacher may be registered primarily with the School Management Committee. In case of the Management Committee not taking any action, first appeal may be made with the Local Authority and second appeal may be made with the District Education appellate.(8)Complaints regarding unlawful deputation or tuition/coaching activities of teacher may be made with the Local Authority. Appeal against inaction of local authority or their decision may be filed with the District Education Appellate.(9)Complaints of not getting certificate of completion of elementary education may be filed with the School Management Committee. If School Management Committee does not take action, appeal may be filed with the Local Authority.
