Section 10 in The Right of Children to Free and Compulsory Education Rules, 2010
10. Maintenance of records of children, by the local authority.
(1)The 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.(2)The record, referred to in sub-rule (1), shall be updated annually.(3)The record, referred to in the said sub-rule, shall be maintained transparently, in the public domain, and used for the purposes of clause (e) of section 9.(4)The record, referred to in the said sub-rule shall, in respect of every child, include-(a)name, sex, date of birth, place of birth;(b)name, address, occupation of parent or guardian;(c)pre-primary school / anganwadi centre that the child attends (upto age 6);(d)elementary school where the child is admitted;(e)present address of the child;(f)class in which the child is studying (for children between the age of 6 to 14), and if education is discontinued in the territorial jurisdiction of the local authority, the cause of such discontinuance;(g)whether the child belongs to the weaker section;(h)whether the child belongs to a disadvantaged group;(i)whether the child requires special facilities or residential facilities on account of (i) migration and sparse population; (ii) age appropriate admission; and (iii) disability.(5)The local authority shall ensure that the names of children enrolled in the schools are publicly displayed in each school.
