Section 12(2) in Andhra Pradesh Education Act, 1982
(2)Notwithstanding anything in Clause (e) of sub-section (1), the attendance authority may, if it is satisfied that, in relation to a child suffering from a physical or mental defect in any specified area, there is a special school within the prescribed distance from the residence of the child to which it could be sent, and that nothing in Clause (b) or Clause (c) applies in relation to such child, it may, by order, require the child to attend the special school, and sub-section (1) shall have effect in relation to such child as if Clauses (f) and (g) were the only provisions applicable.
