Section 9 in The Chhattisgarh Primary Education Act, 1961
9. Primary education to the compulsory in area covered by scheme.
(1)On receipt of sanction under sub-section (4) of Section 8, 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 the area specified in the declaration for children ordinarily resident in the 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 to ensure that there is an interval of not less than one hundred and twenty days or such other interval as the State Government may, by notification, direct between the date of publication of the declaration and the first day of the next academic year.
