Section 15 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
15. Documents of age proof.
- For the purpose of admission to elementary school, the age of the child shall be determined on the basis of the birth certificate issued in accordance with the provisions of the Births, Death and Marriage Registration Act, 1886 (6 of 1886) or on the basis of any of the following documents-(a)Hospital/ANM register record;(b)Anganwadi record;(c)Village/Gram register/Parivar Register;(d)Declaration of the age of the child by the parent or guardian if a birth Certificate is not available, provided that the age declared once shall be final.
