Section 3(3) in Gujarat Compulsory Primary Education Act, 1961
(3)Every scheme shall be submitted in such form as the. Director may specify and shall contain the following particulars, namely:-(a)proposed area of compulsion;(b)the census of children of the age to which the scheme shall apply classified according to age and languages spoken by the children;(c)a list of existing approved schools and the schools, if any, proposed to be opened or recognised for the purpose, classified by languages in which instruction is or is proposed to be imparted;(d)a schedule of existing and proposed teaching and non-teaching staff including clerks and inferior servants;(e)the recurring and non-recurring cost of the scheme;(f)a copy of the resolution of the local authority agreeing to bear its share of the additional recurring and non-recurring cost;(g)such other particulars as may be prescribed.
