Section 22 in The M.P. Jan Shiksha Adhiniyam, 2002
22. Responsibility of Parent or Guardian.
(1)It shall be the duty of every parent and guardian of a child of age group of 5 to 14 years to ensure that his child is enrolled and he regularly attends the school and completes elementary education except in the following circumstances :-(a)that there is no school within the prescribed distance from his residence;(b)that the child is already receiving elementary education and his necessary declaration to that effect from the local body;(c)that the child is suffering from such mental or physical deficiency which prevents him from attending school and the certificate of which is given by a doctor.(2)On the violation of the provisions of sub-section (1), the Gram Sabha/local body shall give a notice in such form, as may be prescribed, to the defaulting parent/guardian to show cause as to why he has failed to perform his duty and after receiving and considering the explanation, it may either exonerate him or direct him for compliance with the provisions of sub-section (1), within a stipulated period. In case of non-compliance, the Gram Sabha/ local body may impose a fine not exceeding Rs. 10/-. The decision of the Gram Sabha/local body shall be final.
