Section 10 in The Chhattisgarh Primary Education Act, 1961
10. Duty of local authority to prepare lists of children.
- 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 Section 9 and in such manner as may be prescribed, a list of children ordinarily resident in any specified area, and the local authority shall cause the list to be revised at such intervals as may be prescribed.
