Section 22(1) in The M.P. Jan Shiksha Adhiniyam, 2002
(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.
