Section 11 in Gujarat Compulsory Primary Education Act, 1961
11. Special schools for physically or mentally deficient children.
- If there be A special school within the prescribed distance from the residence of a child suffering from a physical or mental defect, the attendance authority may, if it is satisfied that the child is not receiving any instruction or mentally in some other manner considered by it to be satisfactory by order require the child to attend the special school; and it shall be the duty of the parent of such child to cause the child to attend the special school unless there be a reasonable excuse for the non-attendance of the child within the meaning of clause (f) of section 10.
