Section 7(2) in Hyderabad Compulsory Primary Education Act 1952
(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.
