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State of Uttar Pradesh - Section

Section 6 in The U.P. Primary Education Act, 1919

6. Appointment of school committee.

(1)Where a notification has been issued under Section 3, the board shall appoint one or more committees for the purpose of exercising the powers and performing the duties of the school committee under this Act.
(2)It shall be the duty of such school committee, subject to the provisions of this Act and the Principal Act, to enforce the provisions of this Act respecting the attendance of children at school and the employment of children.