(2)The scheme submitted under sub-section (1), shall be in such form as the State Government may specify and shall contain the following particulars namely:-(a)the area in which primary education will be compulsory;(b)the approximate number of children to whom the scheme will apply classified according to age and mother tongue;(c)a list of existing approved schools and the schools if any, proposed to be opened for the purpose, classified by languages in which instruction is given or is proposed to be given;(d)the number of teachers already employed and the additional staff proposed to be recruited;(e)the recurring and non-recurring cost of the scheme; and(f)such other particulars as may be prescribed.
