Section 13(6) in Delhi Primary Education Act, 1960
(6)A parent may at any time apply to the attendance authority for cancellation of an attendance order on the ground-(i)that he is no longer the parent in respect of the child; or(ii)that circumstances have arisen which provide a reasonable excuse for non-attendance; and thereupon the attendance authority may, after holding an inquiry in the prescribed manner, cancel or modify the attendance order.
