Section 8 in The Chhattisgarh Primary Education Act, 1961
8. Scheme for primary education.
(1)Where, under any enactment for the time being in force governing any local authority, it is obligatory duty of the local authority to impart primary education, every such local authority shall provide for compulsory primary education for children ordinarily resident within its jurisdiction, and for this purpose, it shall, from time to time, submit to the State Government such proposals in the form of a scheme as it may think fit providing for such compulsory primary education in the whole or any part of the area within its jurisdiction for children of such ages and up to such class or standard as it may decide.(2)Notwithstanding anything contained in sub-section (1), the State Government may, at any time, call upon a local authority to submit to it, within such time as may be specified, a scheme for compulsory primary education in such area within the jurisdiction of the local authority for children ordinarily resident therein, and of such ages, and up to such class or standard, as the State Government may specify.(3)The scheme submitted under sub-section (1) or sub-section (2) shall be in such form as the State Government may specify and shall amongst others contain the following particulars :-(a)the area in which the primary education shall be compulsory;(b)the approximate number of children to whom the scheme will apply, classified according to age and mother tongue;(c)a list of existing approved schools and the schools, if any, proposed to be opened for the purposes, classified by language in which instruction is given or proposed to be given;(d)the number of teachers already employed and the additional staff proposed to be recruited;(e)the recurring and non-recurring cost of the scheme; and(f)such other particulars as may be prescribed.(4)The State Government may, after making such enquiry as it may consider necessary, sanction with or without modifications, the scheme submitted by the local authority under sub-section (1) or sub-section (2).
