- A child may be exempted for a specified period or periods from compulsory attendance at school under this Act-(1)by the Government on religious grounds or on account of social customs; and(2)by the Local Education Committee -(a)when it is receiving otherwise than in a Government or private school, instruction in an educational institution approved by the Local Education Committee; or(b)when it is otherwise receiving education which in the opinion of the Local Education Committee is efficient or has received from the local education committee a certificate of having already completed its primary education; or(c)where it is impracticable or inexpedient that it should attend school on account of illness, disease, injury affliction, infirmity or of any other cause regarded as sufficient by the Local Education Committee, subject to such rules as may be prescribed in this behalf; or(d)where there is no Government or private school within a distance of one mile measured along the nearest road from the residence of the child which the child can attend.
