Section 6 in The Punjab Primary Education Act, 1960
6. Reasonable excuse for non-attendance.
- For the purposes of this Act, any of the following circumstances shall be deemed to be a reasonable excuse for the non-attendance of a child at an approved school -(a)that there is no approved school within the prescribed distance from his residence;(b)that the child is receiving instruction in some other manner which is declared to be satisfactory by the State Government or by an officer authority by it in this behalf;(c)that the child has already completed primary education;(d)that the child suffers from a physical or mental defect which prevents him from attendance;(e)that there is any other compelling circumstance which prevents the child from attending school provided the same is certified as such by the attendance authority(f)such other circumstance as may be prescribed.
