Section 4 in The Punjab Primary Education Act, 1960
4. Attendance authorities and their powers and duties.
- The State Government may appoint as many persons as it thinks fit to be attendance authorities for the purpose of this Act, and may also appoint as many persons as it considers necessary to assist the attendance authorities in the discharge of their duties.(2)It shall be the duty of the attendance authority to cause to be prepared as early as possible after the publication of an order under section 3 and in such manner as may be prescribed a list of children in any specified area. Such lists shall also be prepared annually in every specified area at such time and in such manner as may be prescribed.(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.(4)It shall be the duty of the attendance authority to notify the parent of every child to whom the order under section 3 applies that he is under an obligation to cause the child to attend an approved school with effect from the beginning of the next academic year.
