Section 16 — Admission to recognised schools.

(1) A child who has not attained the age of five years, shall not be admitted to class I, or an equivalent class or any class higher than class I, in a recognised school. (2) A student seeking admission for the first time in a recognised school in a class higher than class I shall not be admitted to that class if his age reduced by the number of years of normal school study between that class and class I or an equivalent class, falls short of five years. (3) Admission to a recognised school or to any class thereof shall be regulated by rules made in this behalf.

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