Section 13 in The United Provinces District Boards Primary Education Act, 1926
13. Power to exempt particular class or community. -
The [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] after taking into consideration any views expressed by the board in this behalf, may, by notification, exempt any particular class or community from the operation of this Act.
