Section 8(3) in The Chhattisgarh Primary Education Act, 1961
(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.
