Section 4 in The Chhattisgarh Primary Education Act, 1961
4. Primary education to be compulsory in certain areas.
(1)The State Government may, by order, direct that with effect from the first day of the next academic year primary' education shall be compulsory for children of either sex or both sexes within such age groups and up to such class or standard and ordinarily resident in such area within any region or part thereof of which this part applies, as may be specified in the order.(2)Every order under sub-section (1) shall-(a)be published in the official Gazette and in such other manner as the State Government may decide;(b)be so made as to ensure that there is an interval of not less than one hundred and twenty days or such other interval as the State Government may, by notification, direct between the date of the publication of the order in the Official Gazette and the first day of the next academic year.
