Section 5 in The Chhattisgarh Primary Education Act, 1961
5. Appointment of Attendance Authorities and their powers and duties.
(1)The State Government may appoint as many persons as it thinks fit to be Attendance Authorities for the purposes 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 Attendance Authority to cause to be prepared as early as possible after the publication of the order under Section 4, and in such manner as may be prescribed, a list of children ordinarily resident in any specified area and such lists shall also be prepared annually in ever)' specified area at such time and in such manner as may be prescribed.(3)In the exercise of any of the powers conferred by or under this Act, the Attendance Authority or any person appointed to assist it, may put such question to any parent or require any parent to furnish such information, about his child as it or he considers necessary, and every such parent 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.
