Section 10 in Gujarat Compulsory Primary Education Act, 1961
10. Reasonable excuse for non-attendance.
- For the purposes of this Act, any of the following circumstances shall be deemed to be a, reasonable excuse for the non-attendance of a child at an approved school:-(a)that there is no approved school within the prescribed distance from his residence in which instruction is given in the language spoken by the child;(b)that the child is receiving instruction in some other manner which is declared to be satisfactory by the State Government or by the local authority of has received a certificate from the attendance authority of having completed primary education upto the standard included in the scheme applicable to him;(c)that the child suffers from physical or which prevents him from attendance;(d)that after due application, entrance to an approved school has been refused to the child and there is no other approved school to which he can be admitted within the prescribed distance, until such time as the parent is notified by the attendance authority that the child can be admitted;(e)that there is no approved school in the locality to which the parent can send the child without exposing him to religious instruction to which the parent objects;(f)that there is any other compelling circumstance which prevents the child from attending school, provided the same is certified as such by the attendance authority;(g)such other circumstances as may be prescribed.
