Section 16 in The Assam Elementary Education (Provincialisation) Act, 1974
16.
A guardian may be exempted from causing a child to attend a recognised elementary school if-(i)the child is receiving education otherwise than in a recognised elementary school to the satisfaction of the attendance authority ;(ii)the child has already completed the standard of elementary education prescribed ;(iii)there is no recognised elementary school within the distance of one mile from the residence of the child or even if there is one when it is not reasonably or conveniently accessible from such residence ;(iv)the child is prevented from attending school by sickness, infirmity or any other mental or physical defect accepted as sufficient ground by the attendance authority ; or(v)there is any other compelling circumstances which, in the opinion of the attendance authority prevents the child from attending a recognised elementary school.
