Section 22(2) in The M.P. Jan Shiksha Adhiniyam, 2002
(2)On the violation of the provisions of sub-section (1), the Gram Sabha/local body shall give a notice in such form, as may be prescribed, to the defaulting parent/guardian to show cause as to why he has failed to perform his duty and after receiving and considering the explanation, it may either exonerate him or direct him for compliance with the provisions of sub-section (1), within a stipulated period. In case of non-compliance, the Gram Sabha/ local body may impose a fine not exceeding Rs. 10/-. The decision of the Gram Sabha/local body shall be final.
