Section 5 in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963
5.
No change in the entry of pupil's date of birth shall be made in any recognised institution without the sanction of the competent authority.Notes 1. - Care should be taken to see that the declaration forms regarding date of birth are signed by duly authorised persons. When the father is alive, he is ordinarily the proper person to sign the declaration. If he is not alive or cannot be referred to the status of the "Guardian" or such other person as may be called on to sign should be investigated. The person with whom the pupil is living is not necessarily a fit and proper person to sign the declaration, when the parent or guardian is illiterate his thumb-impression shall be taken on the declaration form and attested by a responsible person. It shall be the responsibility of the head of the institution to ascertain the date of birth as correctly as possible.
