Section 20 in Gujarat Compulsory Primary Education Act, 1961
20. Cognizance of offences.
- No court shall take cognizance of an offence under this Act except on a complaint presented in person or sent by registered post by the attendance authority or any other person authorised, in this behalf by the local authority by general or special order. Before making any complaint under section 14 of this Act, against any pcmon, the attend,moo authority or the person authorised by the local authority to make a complaint shall, unless such person has been previously convicted under find section, cause a, warning to be given to such person.
