Section 5 in Tamil Nadu Compulsory Elementary Education Act, 1994
5. Exemptions.
- Attendance at an elementary school for a child of school age shall not be compulsory-(1)Omitted by Tamil Nadu Act 49 of 1997.(2)if such child is prevented from attending an elementary school by reason of sickness, infirmity or such other cause as may be prescribed;(3)if such child is attending any unrecognised school provided that the education imparted therein is declared to be satisfactory by the competent authority;(4)if such child is imparted education in such other manner as may be declared to be satisfactory by the competent authority;(5)if such child has already been imparted education in an elementary school or otherwise, up to the standard prescribed for elementary education; or(6)if such child is exempt from attendance on any other ground as may be prescribed.
