Section 7 in Hyderabad Compulsory Primary Education Act 1952
7. Exemption from attendance.
(1)Where there is reasonable excuse for non-attendance of a child at school, the guardian of the child may apply to the Local Committee for a certificate of exemption.(2)A child may be exempted from compulsory attendance at school under this Act,-(a)when there is no school within distance of one mile measured along the nearest road from the residence of the child,(b)where it is impracticable or in expedient to attend the school on account of illness, disease, injury affliction, infirmity or any other cause whether of a like nature or not which is regarded as sufficient by the Local Committee, subject to such restrictions as may prescribed in this behalf, or(c)on such other grounds may be prescribed.(3)An appeal against an order refusing to grant a certificate of exemption from attendance at school, shall lie to the Director, whose decision shall be final.
