Section 11(2) in The Punjab Primary Education Act, 1960
(2)Where, in respect of any child an attendance order has been passed under section 9 and the only school which he can attend is an approved school falling within sub-clause (ii) of clause (b) of section 2, the State Government shall take such steps as it may think fit for the purpose of ensuring that the primary education which the child is to receive is free.
