Section 88 in The West Bengal Primary Education Act, 1973
88. Attendance order.
(1)Whenever the Welfare Committee has reason to believe that the guardian of a child has failed to cause the child to attend a primary school without any reasonable excuse within the meaning of sub-section (2) of section 87, it shall, after causing such enquiry as it considers necessary, make an order directing the guardian to cause such child to attend a primary school on and from the date specified in the order.(2)A guardian aggrieved by an order under sub-section (1) may, within thirty days from the date of the order, appeal in the prescribed manner to the District Inspector of Schools [(Primary Education)] [Words and brackets inserted by W.B. Act 47 of 1980.] who may confirm or rescind the order.
