Section 276 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
276. therein.
Minor suffering from dangerous disease not to attend school.- Noperson being the parent or having the care of charge of a minor who is or has beensuffering form a dangerous disease or has been exposed to infection there from shall,after a notice from the health officer that the minor is not to be sent to school or college,permit such minor to attend school or college without having procured from the healthofficer a certificate (which shall be granted free of charge on application) that in hisopinion such minor may attend without undue risk of communicating such disease to
