Section 8 in The United Provinces District Boards Primary Education Act, 1926
8. Meaning of reasonable excuse. -
Any of the following circumstances shall be deemed to be a reasonable excuse within the meaning of Section 7 :(i)that there is no accommodation in a recognised primary school within a distance to be fixed by the school committee and measured according to the nearest route from the residence of the child;(ii)that the child has been exempted by the school committee on religious grounds;(iii)that the child is receiving otherwise than in a recognised primary school, primary education in a satisfactory manner;(iv)that the child is certified by such authority as may be appointed in this behalf by the board to have completed the primary course;(v)that child has been granted temporary leave of absence from school, in accordance with regulations made under this Act by the board;(vi)that the child is certified by a medical officer approved for this purpose by the board to be unfit to attend school by reason of some bodily defect or infirmity;(vii)that the child has, with the consent of the prescribed authority, been exempted by the school committee for special reasons recorded by it in writing.
