Section 8 in Hyderabad Compulsory Primary Education Act 1952
8. Issue of attendance order.
- When a Local Committee has reason to believe that a guardian of a child who is bound, under the provisions of this Act to cause the child to attend a school, has failed to do so, or that any person, other than the guardian, is utilising the time or services of a child in connection with an employment, whether for remuneration or not, in any such way or at such time as to interfere with the attendance of the child at a school, it shall make an order directing the guardian or such other person to cause such child to attend school on and from a date specified in the order, as the case may be, to refrain from utilising the services of a child from such date so as not to interfere with his attendance at the school.
