Section 3 in The United Provinces District Boards Primary Education Act, 1926
3. Issue of notification making primary education compulsory. -
(1)On the application of the board the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may declare, by notification, that the primary education of male children shall be compulsory in the whole board's area or in any part thereof, for example, in [any tahsil area, thana area, school area or village area] [For declarations under this sub-section, refer S.R.O.].(2)Where a notification issued under sub-section (1) is in force in any area the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).]; may, on the application of the board, issue a notification that the primary education of female children shall be compulsory in the whole or any part of such area.(3)A notification issued under this section shall specify the date from which, and the area or areas in which, primary education shall be compulsory, and public notice shall be given of the notification locally in the area or areas concerned.(4)A board, if called upon by the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] so to do, shall, within a time to be specified by the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] submit a scheme to provide compulsory primary education in such area as the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may direct, and in the case of children of either sex or both sexes as the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may specify.(5)If a board when called upon makes default in submitting a scheme or after a scheme has been sanctioned omits to make adequate provision for compulsory primary education in accordance with a scheme as sanctioned or to bring into operation or to continue to keep in operation such scheme, the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may, after due inquiry, appoint a person to submit the scheme or to bring it into operation or to continue to keep it in operation, as the case may be, and the expense thereof shall be paid by the Board to the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).]. If the expense is not so paid, the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may make an order directing any person who has, for the time being, custody of any moneys on behalf of the board as banker or in any relation, to pay such expense from such moneys as he may have in his hands or may from time to time receive, and such person shall be bound to obey such order.
