- A notification shall not be issued under Section 3 unless: (a) the board has by special resolution which has been passed by a vote of not less than two-thirds of the members present at the meeting, and not less than one-half of the total number of members constituting the board, resolved that such primary education should be made compulsory, and (b) the State Government is satisfied that the board is in a position to make, and will take adequate provision in recognized primary schools for such compulsory primary education free of charge.
