Section 24 in Haryana School Education Rules, 2003
24. Striking off the name from the rolls. - Section 3 and 24(2)(a)(b).
(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.(2)In the case of absence of any student from a school without leave for four consecutive days, the head of school shall intimate such absence to the parent or guardian of such student.(3)In respect of payment of fees, however the head of school may grant not more than 10 days of grace in deserving cases on application by the parent or guardian.
