No pupil shall be admitted to a school under public management unless he or she is protected from smallpox. Provided that to a school for Backward Classes or to a girls school, a pupil who is not so protected may be admitted temporarily, but if, within three months from the date of admission, the said pupil shall not have been successfully vaccinated or otherwise protected, his or her attendance shall cease.During the period April to August, pupils unprotected from smallpox may be admitted into schools provisionally subject to the conditions that they signify their willingness to produce a certificate of vaccination or alternatively express their willingness to be vaccinated at the institution immediately on resumption of vaccination work after the hot weather by the Health Department.Use of Buildings
