Section 13(2) in Gujarat Compulsory Primary Education Act, 1961
(2)If as a result of the inquiry the local authority is satisfied that the child is liable to attend school in accordance with the provisions of this Act and that there is no reasonable excuse for his non-attendance within the meaning of section 10, it shall pass an attendance order in the prescribed form directing the parent to cause the child to attend school accordingly with effect from the date specified in the order.
