Section 7(1) in Tamil Nadu Right of Children to free and Compulsory Education Rules, 2011
(1)Every local authority shall maintain a record of all children in its jurisdiction, through a household survey from their birth till they attain the age of 14 years and of children with disabilities till they attain the age of 18 years and shall maintain such other particulars in respect of each child so as to monitor his enrolment, attendance, learning achievement and transition to next higher classes.The record, referred to in sub-rule (1) shall be updated annually.The record referred to in sub-rule (1) shall be maintained transparently and kept in a manner accessible to the general public.
