140. Minor suffering from dangerous disease not to attend schools.
- No person being the parent or having the care or charge of a minor who is or has been suffering from dangerous disease or has been exposed to infection therefrom shall, after a notice from the Commissioner or any person duly appointed by such Commissioner in this behalf that the minor is not to be sent to school or college, permit such minor to attend school or college without having procured from the Commissioner or such person or a registered medical practitioner a certificate that in his opinion such minor may attend without risk of communicating such disease to others.Explanation. - In this section and section 139, "dangerous disease" means an infectious disease within the meaning of section 52 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939), which is notified as a dangerous disease by the Government.
