The Delhi Primary Education Act, 1960

26 sections.

• Section 1 — Short title, extent and commencement.
• Section 2 — Definitions.
• Section 3 — Schemes for primary education.
• Section 4 — Primary education to be compulsory in areas covered by schemes.
• Section 5 — Grants-in-aid.
• Section 6 — Duty of local authority to prepare lists of children.
• Section 7 — Attendance authorities.
• Section 8 — Attendance authority to notify parent of his obligation towards his child.
• Section 9 — Responsibility of parent to cause his child to attend school.
• Section 10 — Reasonable excuse for non-attendance.
• Section 11 — Special schools for physically or mentally deficient children.
• Section 12 — Special provision for part-time education in certain cases.
• Section 13 — Attendance orders.
• Section 14 — Children not to be employed so as to prevent them from attending school.
• Section 15 — Primary education to be free.
• Section 16 — Age of child how to be computed.
• Section 17 — Failure of local authority to prepare or implement scheme.
• Section 18 — Penalty for contravention of section 13.
• Section 19 — Penalty for contravention of section 14.
• Section 20 — Courts competent to try offences.
• Section 21 — Cognizance of offences.
• Section 22 — Certain persons to be public servants.
• Section 23 — Protection of action taken in good faith.
• Section 24 — Delegation of powers.
• Section 25 — Power to make rules.
• Section 26 — Repeal of Punjab Primary Education Act.