Section 9 in Right of children to Free and compulsory Education Rules, 2011
9. Birth certificate for admission.
- Wherever a birth certificate under the Births, Deaths and Marriages Registration Act, 1886 (no. 6 of 1886) is not available, any one of the following documents shall be deemed to be proof of age of the child for the purpose of admission in school-(a)Hospital / Auxiliary Nurse and midwife (ANM) register record,(b)Anganwadi record,(c)Self declaration of the age of the child by the parent or guardian provided that the parent or guardian of the child shall have to submit a certificate of verification of the date of birth of the child within 6 month of admission from any elected representative of the local authority, urban local body or panchayat, of the area where he / she resides.
