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Madras Presidency - Section

Section 6 in Rules Framed under the Madras Elementary Education Act, 1920

6. It shall be the duty of the headmaster of every school to prepare and submit to the committee constituted under rule 7 every month a list of defaulters as explained in the rules under section 49. This list shall be prepared within the first week of every month and shall contain particulars of all children who became defaulters in the preceding month.