Section 9(1) in The Chhattisgarh Primary Education Act, 1961
(1)On receipt of sanction under sub-section (4) of Section 8, the local authority shall give effect to the scheme so sanctioned by means of a declaration that with effect from the first day of the next academic year primary education shall be compulsory in the area specified in the declaration for children ordinarily resident in the area and within such age group and up to such class or standard as may be specified in the declaration.
