10. Attendance authorities and their powers and functions.
(1)The local authority in the cases mentioned in subsection (1) of section 9, 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 local authority to cause to be prepared as early as possible after the publication of a declaration under sub-section (6) of section 9 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)The attendance authority or any person appointed to assist the attendance authority may put such questions to any guardian or require any guardian to furnish such information about his child, as it or he considers necessary and every such guardian 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.
