Section 424 in The Coimbatore City Municipal Corporation Act, 1981
424. Minor suffering from infectious disease not to attend school.
- No person being the parent or having the care or charge of a minor who is or has been suffering from any infectious disease or has been exposed to infection therefrom shall, after a notice from the health officer 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 health officer a certificate (which shall be granted free of charge on application) that in his opinion such minor may attend without undue risk of communicating such disease to others.
