Section 15 in Gujarat Compulsory Primary Education Act, 1961
15. Primary education to be free.
(1)When a scheme for compulsory primary education has been sanctioned, no fees shall be charged within the area of compulsion in any school maintained by the State Government or the local authority, as the case may bo, in respect of any child for attending in the standards included in the scheme.(2)Where, in respect of any child an attendance order has been passed under section 13 and the only school which he can attend is an approved school under private management falling within sub-clause (ii) of clause (b) of section 2 the local authority shall take such steps as it may think fit for the purpose of ensuring that the primary education which the child is to receive is free.
