(1)(a)The Government shall endeavour to provide free and compulsory education for all children until they complete the age of fourteen years and to promote school education in the State by securing and maintaining the universal enrolment therefor of such children. The Government may also progressively provide for the medical inspection and care of children in the pre-primary and primary schools.(b)The Government may, for reviewing the progress made in that direction and for suggesting measures for the effective implementation thereof, appoint a committee immediately after the expiry of five years from the commencement of this Act and thereafter at the expiry of every fifth year.
