- Any of the following circumstances shall be deemed to be a reasonable excuse within the meaning of Section 7:(1)That there is no recognized primary school within the distance of one mile by the nearest route from the residence of the child;(2)That the child has been exempted by the school committee on religious grounds;(3)That the child is receiving otherwise than in a recognized primary school primary education in a satisfactory manner;(4)That the child is certified by such authority as may be appointed in this behalf by the board to have completed the primary course;(5)That the child has been granted temporary leave of absence from school, in accordance with regulations made under this Act by the board;(6)That the child is certified by a medical officer approved for this purpose by the board to be unfit to attend school by reason of some bodily defect or infirmity.
