Section 7 in Gujarat Compulsory Primary Education Act, 1961
7. Attendance of authorities.
(1)The local authority may appoint as many persons as it thinks fit to be attendance authorities for the purpose of this Act, and may also appoint as many persons as it considers necessary to assist the attendance authorities iii the discharge of their duties.(2)Any person appointed under sub-section (1) may in the exercise of any of the powers conferred by or under this Act put such questions to any parent and require of him such information about his child as he considers necessary; and every such parent shall be bound to answer such questions and furnish such information to the best of his knowledge or belief.
