Section 7 in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
7. Maintenance of records of children by Local Authority.
(1)The Local Authority shall maintain a record of all children, in its jurisdiction, through a household survey, from their birth till they attain the age of 14 years.A unique number may be given to every child to monitor his/her enrolment attendance learning achievement and transition to next higher classes. The household survey should also be conducted to identify the children in migrant locations, work places, unregistered habitations etc.(2)The record, referred to in sub-rule (1) above, shall be updated each year.(3)The record, referred to in sub-rule (1) above shall be maintained transparently, in the public domain, and used for the purposes of clause (e) of section 9 (4) The record, referred to in sub-rule (1) shall, in respect of every child, include:-(a)Name, sex, date of birth, (Birth Certificate Number), place of birth;(b)Parents' / guardians' names, address, occupation;(c)Pre-primary School/Anganwadi centre that the child has attended (upto age six ) or attending.(d)School where the child is admitted;(e)Present address of the child;(f)Class in which the child is studying (for children between age 6-14), and if education is discontinued in the territorial jurisdiction of the Local Authority, the cause of such discontinuance;(g)Whether the child belongs to the weaker sections;(h)Whether the child belongs to a disadvantaged group;(i)Details of children requiring special facilities / residential facilities on account of migration and sparse population; age appropriate admission; disability.(5)The Local Authority shall ensure that the names of all children enrolled in the schools under its jurisdiction are publicly displayed in each school.(6)The Government may in consultation with the Commissioner and Director of School Education and State Project Director, Rajiv Vidya Mission (Sarva Shiksha Abhiyan) evolve a child tracking system so as to monitor not only the academic progress of children in the schools, but also their retention, transition and migration.(7)The Government shall make appropriate arrangements for tracking the children migrating from one district to another with in the state or children of the families migrating from Andhra Pradesh to other states or children of the families migrating from other states into Andhra Pradesh along with their parents, so as to ensure continuity of elementary education.(8)The Government shall provide seasonal hostels in the villages known for migration of labour, either on a seasonal basis or for a longer time cycle so that the children will stay back when their parents migrate to other places and so that these children are provided education and suitable residential facility in spite of their parents migration.(9)The Government shall make arrangements for the education of the migrant children coming from other states, by setting up on-site schools at the work places where the migrant labour from other states are engaged in any economic activity in groups, in consultation with the state concerned where from the labour have migrated with families and children and as far as may be practicable, the teaching material and the textbooks shall be in their respective mother tongue.
