4. Primary education to be compulsory in areas covered by schemes.
(1)On receipt of sanction under sub-section (4) of section 3, the local authority shall give effect to the scheme so sanctioned by means of a declaration that with effect from the first day of the next academic year primary education shall be compulsory in any area specified in the declaration for children ordinarily resident in that area and within such age group and up to such class or standard as may be specified in the declaration.(2)Every declaration under sub-section (1) shall-(a)be published in the Official Gazette and in such other manner as the local authority may decide;(b)be so made as to ensure that there is an interval of not less than one hundred and twenty days between the date of the publication of the declaration and the first day of the next academic year.
