- In this Part unless the context otherwise requires,(i)"area of compulsion" means an area to which this Part applies;(ii)"child" means a boy or girl between the ages of six and fourteen at the beginning of the academic year;(iii)"guardian" includes a parent and any person who has the actual custody of the child;(iv)"to attend a school" means to be regularly present for instruction at such school, on such days, at such time or times and for such period or periods on each day as may be prescribed by the Local Education Committee for that area with the approval of the Department of General Education;(v)"Local Education Committee" means the Committee constituted under section 24.[As amended by THE KERALA EDUCATION (AMENDMENT) ACT, 2021 ]
