Section 26(2) in The Chhattisgarh Primary Education Act, 1961
(2)Where, in respect of any child an attendance order has been passed under Section 19 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 State Government or the local authority, as the case may be, 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.
