Section 7 in Haryana Municipal (Sanitation and Public Health) Bye-laws, 1976
7. Child liable to carry dangerous disease may be ordered not to attend school.
- A person having the care of a child who is, or who has been suffering from or has been exposed to infection of [an infectious or dangerous] [Substitued by Haryana Notification No. S.O.48/H.A./24/1973/Sections 200 and 214/2010, dated 19th March, 2010 for the word 'a dangerous'.] disease, shall not after receiving a notice from the Municipal Medical Officer of Health that the child is not to be sent to school, permit the child to attend school, until he has obtained from the Medical Officer of Health a certificate for which no charge shall be made, that in his opinion the child may attend school without undue risk of communicating the disease to others.
