Section 13 in Gujarat Compulsory Primary Education Act, 1961
13. Attendance orders.
(1)Whenever the local authority has reason to believe that the parent of a child has failed to cause the child to attend school in accordance with the provisions of this Act and that there is no reasonable excuse for the non-attendance of the child within the meaning of section 10, it shall hold an inquiry in the prescribed manner.(2)If as a result of the inquiry the local authority is satisfied that the child is liable to attend school in accordance with the provisions of this Act and that there is no reasonable excuse for his non-attendance within the meaning of section 10, it shall pass an attendance order in the prescribed form directing the parent to cause the child to attend school accordingly with effect from the date specified in the order.(3)An attendance order passed against a parent in respect of a child under subsection (2) shall, subject to the provision of sub-section (6), remain in force so long as this Act continues to apply to the child.(4)If any parent against whom an attendance order has been passed in respect of his child under sub-section (2) transfers the custody of the child to any other person during the period in which the attendance order is in force, such parent shall be bound immediately to give intimation there of in writing to the local authority.(5)An attendance order made under this section, against a parent in respect of a child shall have effect in relation to every other person to whom the custody of the child may be transferred during the period in which the order is in force as if he were the parent, and the provisions of subsection (4) shall apply accordingly to such person.(6)A parent may at any time apply to the authority passing an attendance order for cancellation of the attendance order on the ground-(i)that he is no longer the parent in respect of the child; or(ii)that circumstances have arisen which provide a reasonable excuse for non-attendance of the child in accordance with the order;and thereupon, the authority passing an attendance order may after holding an enquiry in the prescribed manner, cancel or modify the attendance order.(7)Any parent aggrieved by an older made under sub-section (2) or sub-section (6) may, within thirty days from the date of such order, appeal to the prescribed authority who may confirm, modify or rescind the order as it deems fit.
