(1)For the purposes of this Act, any of the following circumstances shall be deemed to be a reasonable cause for the non-attendance of a child at an approved school:-(a)that there is no approved school within the prescribed distance from his residence;(b)that the only approved school within the prescribed distance from the residence of the child to which the child can secure admission is one in which religious instruction of a nature not approved by his guardian is compulsory;(c)that the child is receiving instruction in some other manner which is declared to be satisfactory by the Government or by an officer authorised by them in this behalf;(d)that the child has already completed primary education upto the class or standard specified in the declaration under sub-section (6) of section 9;(e)that the child suffers from a physical or mental defect which prevents him from attendance;(f)that the child has been granted temporary leave of absence by the prescribed authority, local authority or by any other person authorised by any such authority in this behalf, for sickness or other prescribed reason;(g)that there is any other compelling circumstances which prevents the child from attending school, provided the same is certified as such by the attendance authority.
