Section 13(6) in Gujarat Compulsory Primary Education Act, 1961
(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.
