Section 25 in Gujarat Compulsory Primary Education Act, 1961
25. Certificate of Head Teacher to be conclusive evidence of parent's failure to comply with section 17.
- Where the parent of a child has failed to comply with an order made Certificate of under sub-section (2) or as the case may be, such order as modified under sub-section (6) of section 13, unless such order has been rescinded by' a competent authority under sub-section (7) of that section, the head teacher of such school shall issue a certificate to the effect that such parent has failed to cause the child to attend school in compliance with such direction and such certificate shall, until the contrary' is proved, be presumed to be conclusive evidence of such failure in a prosecution against the parent under section 17.
