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State of Assam - Section

Section 20 in The Assam Elementary Education (Provincialisation) Act, 1974

20.

(1)The State Government may appoint the attendance authority for the purpose of enforcing attendance in schools.
(2)The attendance authorities shall have such powers, functions and duties as may be prescribed.
(3)An attendance order on the guardian of a child shall be passed at such time and in such manner as may be prescribed.