Section 30(3) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
(3)An application received for the alteration of date of birth shall be forwarded to the Revenue Department for necessary enquiry and report by an officer of the Revenue department not below the rank of Deputy Collector of the District. On receipt of the report, the Additional Director of Health Service and Family Planning, Chennai shall decide whether the alteration of date of birth may be permitted or the application may be rejected. The orders of the Additional Director of Health Service and Family Planning, Chennai shall be final.
