Section 4 in The M.P. Date of Birth (Entries in the School Register) Rules, 1973
4. Entry of the date of birth.
(1)The date of birth as given in the declaration under rule 3 shall be entered in the school register under the signature of the head of institution. The declarations filed during an academic session shall be serially numbered and preserved as permanent record in the institution.(2)The Head of the Institution shall see that the declaration regarding the date of birth has been duly signed by the parent or the guardian. When the father is alive, he is ordinarily the proper person to sign the declaration. If he is not alive or is not readily available for reference, the head of the institution shall satisfy himself about the bonafides of the guardian.(3)No over writing in the entries of dates of birth in a declaration form and admission register shall be made. Corrections in the declaration form shall be made and duly signed by the parent or the guardian and corrections in the admission register shall be duly attested by the head of the institution.(4)The date of birth entries in the school register shall be checked by the inspecting authorities during their visits.(5)In order that parents get adequate opportunity of making representation against mistakes in entries regarding date of birth of their wards, the date of birth as entered in the school register shall be mentioned in all progress reports of the student sent by the head of the institution to the parent or guardian. Any enquiry from a parent or a guardian as to the date of birth entered in the school records shall be promptly answered by the head of the institution.
