- In the case of concerted absence without leave on the part of pupils, on or before the third day of such leave the names of the absentees will be struck off the school rolls. Pupils absent on such occasions will not be re-admitted except under the usual rules of admission unless they bring sufficient excuse in writing signed or countersigned by a parent or authorised guardian and may be excluded at the discretion of the Headmaster/Principal. The decision as to the sufficiency of the excuse will lie with the Headmaster/Principal. On such occasions, the school will on no account be closed. The roll of each class will be called as usual.(D.P.I.'s circular no. 49, dated the 24th November 1914.)
