Section 17 in The Assam Elementary Education (Provincialisation) Act, 1974
17.
(1)If the attendance authority is satisfied that a child due to economic or other circumstances connected with the family to which the child belongs, is unable to attend an approved school in the manner required by or under this Act, it may permit the child to attend any institution imparting part-time elementary education.(2)A child receiving education under sub-section (1) shall be deemed to have been fulfilled the requirements of Section 16 of this Act.
