31. Monitoring of child's right to education.—
(1) The National Commission for Protection of Child
Rights constituted under section 3, or, as the case may be, the State Commission for Protection of Child
Rights constituted under section 17, of the Commissions for Protection of Child Rights Act, 2005
(4 of 2006), shall, in addition to the functions assigned to them under that Act, also perform the following
functions, namely:—
(a) examine and review the safeguards for rights provided by or under this Act 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 Commissions for
Protection of Child Rights Act.
(2) The said Commissions shall, while inquiring into any matters relating to child's right to free and
compulsory education under clause
(c) of sub-section
(1), have the same powers as assigned to them
respectively under sections 14 and 24 of the said Commissions for Protection of Child Rights Act.
(3) Where the State Commission for Protection of Child Rights has not been constituted in a State, the
appropriate Government may, for the purpose of performing the functions specified in clauses
(a) to
(c) of
sub-section
(1), constitute such authority, in such manner and subject to such terms and conditions, as
may be prescribed.
