Section 9(1) in Hyderabad Compulsory Primary Education Act 1952
(1)When a Local Committee is satisfied that a guardian has failed to cause his child to attend school or that any person is interfering with such attendance, of a child even after the issue of an attendance order under section 8, it shall report the matter to the Inspector of Schools, who shall cause a complaint to be lodged against such a guardian or other person, with the Magistrate having local jurisdiction.
