Section 5 in Hyderabad Compulsory Primary Education Act 1952
5. Powers, duties and functions of the Local Committees.
- Subject to the provisions of this Act and the rules made thereunder, the Local Committee shall exercise and discharge the following powers and functions, namely :-(i)to determine the exact location of primary schools in its area of compulsion;(ii)to carry on propaganda for the spread of primary education among the children of its area of compulsion;(iii)to recommend to the Director any changes which may seem to the Local Committee to be necessary in the hours of work, holidays and vacations in the schools in its area;(iv)to make arrangements to provide such facilities as may be prescribed for the poor children attending school in its area;(v)to grant exemptions from compulsory attendance at school under this Act;(vi)to maintain an up-to-date list of children liable to attend school in its area and to obtain and keep a record of such other information as may be necessary for the purpose of enforcing the attendance of children at school and of preventing interference with such attendance;(vii)to render all necessary help to Government officials engaged in the work of compulsory primary education in its area.
