Section 11 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
11. Maintenance of records of children up to the age of fourteen years by Local Authority.
(1)The Block Education Officer shall maintain a record of all children, in its jurisdiction, through Household Survey from their birth till they attain 14 years age;(2)The record, referred to in sub-rule (1) shall be updated annually.(3)The record referred to in sub-rule (1) shall be maintained transparently, in the public domain and used for the purposes of clause (e) of section 9 of the Act.(4)The record, referred to in sub rule (1) shall in respect of every child, include:-(a)Name, Sex, Date of Birth, (Birth Certificate number wherever available), place of Birth;(b)Name, Address, Occupation and qualification of parent or guardian;(c)Pre-Primary School/Anganwadi Centre that the child attends (up to age 6);(d)Primary/Elementary School where the child is admitted;(e)Present address of the child;(f)Class in which the child is studying;(g)If Education is discontinued in the territorial jurisdiction of the Local Authority, the cause of such discontinuance;(h)Whether the child belongs to a disadvantaged group under clause (d) of section 2 of the Act. If yes, the detail;(i)Whether the child belongs to the weaker section under clause (e) of section 2 of the Act. If yes, the detail;(j)Whether the child requires special training facilities/residential facilities/transport facilities on account of (i) migration and sparse population (ii) age appropriate admission (iii) disability.(5)The Block Education Officer shall ensure that the names of all children enrolled in the Schools under its jurisdiction are publicly displayed in each School.(6)The District Education Officer shall ensure the information mentioned under sub rule (5) are displayed publicly and updated in the District's Website.Part - IV Responsibilities of Schools and Teachers
