Section 4(3) in The Punjab Primary Education Act, 1960
(3)In the exercise of any of the powers conferred by or under this Act, the attendance authority or any person appointed to assist the attendance authority may put such questions to any parent, or require any parent to furnish such information, about his child, as it or he considers necessary and every such parent shall be bound to answer such questions or to furnish such information, as the case may be, to the best of his knowledge or belief.
