11. State Government to direct by notification primary education to be compulsory in specified areas.-
(1)The State Government may, by order, direct that with effect from the commencement of such academic year and for children with such age group as may be specified in the order, primary education shall be compulsory in any area :Provided that a child who has completed the age of five years shall not be denied admission into the school.(2)Every order under sub-section (1) shall be,-(a)published in the official Gazette and in such other manner as the State Government may decide;(b)so made as to ensure that there is an interval of not less than thirty days between the date of the publication of the order and the first day of the specified academic year.(3)No order shall be made under sub-section (1) in respect of any area unless the State Government is satisfied that necessary facilities have been provided in that area for imparting primary education to all children to whom the order is intended to apply.
