Section 12(1) in Gujarat Compulsory Primary Education Act, 1961
(1)Where the attendance authority is satisfied that a child due to the economic or other circumstances of its family is unable to attend an approved school in the manner required by or under this Act, it may, by order, and subject to such conditions, if any, as it may impose, permit the child to attend any approved school established as a part-time institution or in which primary education is imparted on a part-time basis.
