Section 4A(iv) in The Industrial Employment (Standing Orders) Punjab Rules, 1978
(iv)where it is not practicable to obtain a certificate from a Government Medical Officer, an affidavit sworn, either by the workman or his parents, or by a near relative, who is in a position to know about the workman's actual or approximate date of birth before a First Class Magistrate or Oath Commissioner as evidence in support of the date of birth given by him.
