Section 43 in Assam Elementary Education Act, 1962
43. Exemption.
- A guardian may be exempted from causing a child to attend a recognised Elementary School if, -(i)the child is receiving education otherwise than in a recognised Elementary School to the satisfaction of the Attendance Authority ;(ii)the child has already completed the standard of elementary education prescribed ;(iii)there is no recognised Elementary School within the distance of one mile from the residence of the child, or, even if there is such a school when such a school is not reasonably or conveniently accessible from such residence ;(iv)the child is prevented from attending school by sickness, infirmity or any other mental or physical defect accepted as sufficient ground by the Attendance Authority ; or(v)there is any other compelling circumstance which, in the opinion of the Attendance Authority prevents child from attending a recognised Elementary School.
