Section 30(2) in Right of Children to Free and Compulsory Education Rules, 2012
(2)The Certificate referred to in sub-rule (1) shall certify that the child has completed all courses of study prescribed under section 29 and contain the Pupil Cumulative Record of the child and also specify achievements of the child in areas of activities beyond the prescribed course of study and may include music, dance, literature, sports, etc.Chapter-VI Protection of Right of Children
