3. Issue of notification making primary education compulsory.
(1)On the application of the board the State Government may declare by notification that the primary education of male children shall be compulsory in the whole or any part of the municipality.(2)Where a notification issued under sub-section (1) is in force, the State Government may, on the application of the board, issued a notification that the primary education of female children shall be compulsory in the whole or any part of the municipality.(3)A notification issued under this section shall specify the date from which, and the area or areas in which, primary education shall be compulsory, and public notice shall be given of the notification in the manner prescribed by Section 304 of the Principal Act.
