Section 3(2) in Gujarat Compulsory Primary Education Act, 1961
(2)Notwithstanding anything contained in sub-section (i), the State Government may, at any time, direct a local authority to submit to it within a specified time a scheme for compulsory primary education in any area within the jurisdiction of the local authority for children of such ages and ordinarily resident therein, and upto such standard as the State Government may specify.
