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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963

(2)Certified copy of Municipality/Panchayat/Police/Hospital/ Maternity Home/Primary Health Centre record.ora medical certificate signed by the Civil Surgeon of the District in which the pupil resides or in which the school is situated. The certificate shall include (a) a statement of age in years and months claimed to be correct together with (b) a statement that he has examined the pupil (whose marks of identification or signature are given) and that the age so stated appears to him approximately correct.