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The Delhi Primary Education Act, 1960
[Act No. 39 of 1960]
[20th September, 1960.]
Contents
Title
The Delhi Primary Education Act, 1960
Sections
Particulars
1.
Short title, extent and commencement
2.
Definitions
3.
Schemes for primary education
4.
Primary education to be compulsory in areas covered by schemes
5.
Grants-in-aid
6.
Duty of local authority to prepare lists of children
7.
Attendance authorities
8.
Attendance authority to notify parent of his obligation towards his child
9.
Responsibility of parent to cause his child to attend school
10.
Reasonable excuse for non-attendance
11.
Special schools for physically or mentally deficient children
12.
Special provision for part-time education in certain cases
13.
Attendance orders
14.
Children not to be employed so as to prevent them from attending school
15.
Primary education to be free
16.
Age of child how to be computed
17.
Failure of local authority to prepare or implement scheme
18.
Penalty for contravention of section 13
19.
Penalty for contravention of section 14
20.
Courts competent to try offences
21.
Cognizance of offences
22.
Certain persons to be public servants
23.
Protection of action taken in good faith
24.
Delegation of powers
25.
Power to make rules
26.
Repeal of Punjab Primary Education Act
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