Section 5(3) in The Chhattisgarh Primary Education Act, 1961
(3)In the exercise of any of the powers conferred by or under this Act, the Attendance Authority or any person appointed to assist it, may put such question to any parent or require any parent to furnish such information, about his child as it or he considers necessary, and every such parent shall be bound to answer such questions or to furnish such information, as the case may be, to the best of his knowledge or belief.
