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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Haryana - Subsection

Section 24(1) in Haryana School Education Rules, 2003

(1)The name of a student may be struck off the rolls by the head of the school on account of:
(a)non-payment of fees and other dues for 10 days after the last day for payment;
(b)continued absence without leave for six consecutive days by a student of class IX to XII and ten consecutive days for a student of class VIII or below.