Section 80(2) in The 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.
