Section 3 in Gujarat Compulsory Primary Education Act, 1961
3. Schemes for primary education.
(1)It shall be the duty of every local authority to provide for compulsory primary education for children ordinarily resident within its jurisdiction, and for this purpose it shall, from time to time, submit to the State Government proposals in the form of a scheme in respect of the whole or such part of the area within its jurisdiction and for children of such ages and upto such standard as the local authority deems fit.(2)Notwithstanding anything contained in sub-section (i), the State Government may, at any time, direct a local authority to submit to it within a specified time a scheme for compulsory primary education in any area within the jurisdiction of the local authority for children of such ages and ordinarily resident therein, and upto such standard as the State Government may specify.(3)Every scheme shall be submitted in such form as the. Director may specify and shall contain the following particulars, namely:-(a)proposed area of compulsion;(b)the census of children of the age to which the scheme shall apply classified according to age and languages spoken by the children;(c)a list of existing approved schools and the schools, if any, proposed to be opened or recognised for the purpose, classified by languages in which instruction is or is proposed to be imparted;(d)a schedule of existing and proposed teaching and non-teaching staff including clerks and inferior servants;(e)the recurring and non-recurring cost of the scheme;(f)a copy of the resolution of the local authority agreeing to bear its share of the additional recurring and non-recurring cost;(g)such other particulars as may be prescribed.(4)The State Government may, after making such inquiry as it considers necessary, sanction with or without modifications any scheme submitted.
