- When a pupil is admitted for the first time to any school other than a primary or junior basic school, the father or natural guardian of the boy should accompany him and declare in writing that the boy has never before attended any school and should declare also in writing the age of the boy in year, months and days, calculated according to the English method. Where it is not possible for the parent or natural guardian to accompany the pupil, a person authorised in that behalf in writing should do so.Notes. - (i) A copy of the record of age thus made will be given or sent to the father or guardian. (A foil and counterfoil book should be kept in the school for the purpose.) No application for alteration by the parent, guardian or other interested party will be taken into consideration unless it is filed within six months of the date of the original entry. Such applications must be supported by sufficient evidence of the incorrectness of the original entry and an adequate explanation of the reasons of the mistake along with an affidavit sworn by the parent or guardian and if in any case the school authorities so require, by a medical certificate signed by the Civil Surgeon of the district in which the boy resides, or the school is situated. The duly authorised alterations, if any, will be recorded beneath the original entry and no second alteration will on any account be permitted. The Civil Surgeon's certificate must include (a) a statement of age (in years and months) claimed to be correct, together with (b) the statement of the Civil Surgeon that he has examined the pupil and that the age so stated appears to him approximately correct. Each application for the correction of an age-entry should be accompanied by a fee of one rupee.(ii)It is open to the Regional Deputy Director of Education to revise an entry of age at any time in cases of obvious mistake or mis-statement. No such revision shall be made except after careful inquiry as to the exact age of the student concerned and notice of the change when made, and the grounds on which it is made, shall be given to his parent or guardian.(iii)The condition that no application for revision will be admitted after lapse of more than six months from the date of admission should be printed clearly on the copy of the record made over to the parent or guardian.(G.O. no. 1168-E., dated the 16th December 1916 and D. P. I.'s circular no. 6, dated the 29th January 1917.)
