Section 19(6) in The Chhattisgarh Primary Education Act, 1961
(6)A parent may at any time apply to the attendance authority for cancellation of an attendance order on the ground-(i)that he is no longer the parent in respect of the child; or(ii)that circumstances has arisen which provide a reasonable excuse for non-attendance; and thereupon the attendance authority may, after holding an inquiry in this prescribed manner, cancel modify the attendance order.
