Section 80(2) in Employees' State Insurance (General) Regulations, 1950
(2)The following may be accepted as proof of age(a)certified extract from an official record of births showing the date and place of birth and father's name;(b)original horoscope prepared soon after birth;(c)certified extract from baptismal register;(d)certified extract from school record showing the date of birth and father's name;(e)such other evidence as may be acceptable to the appropriate Regional Office in the circumstances of a particular case.
