Section 5(2) in The Chhattisgarh Primary Education Act, 1961
(2)It shall be the duty of the Attendance Authority to cause to be prepared as early as possible after the publication of the order under Section 4, and in such manner as may be prescribed, a list of children ordinarily resident in any specified area and such lists shall also be prepared annually in ever)' specified area at such time and in such manner as may be prescribed.
