Section 12 in Code of Regulations for Approved Nursery and Primary Schools
12. Admission.
- (i) The Headmaster/Headmistress will have the right of admission and will also be responsible for admission and to Rules and Instructions issued by the Department from time to time.(ii)A pupil with a valid transfer certificate shall be admitted to the standard to which the transfer certificate declare him/her fit. The pupil should not be placed in a class higher or lower.(iii)Age of Pupils.-Pupils admitted into pre-primary classes and five years of age on 31st July of that year, 31st July will be the reference date. No exemption from the operation of the age rules will be applied for or sanctioned for pupils studying in Standard I for it defeats the very purpose of having a minimum age limit.(iv)Age rules need not be applied in other Standard for pupils who are coming for admission with valid transfer certificates from other recognised schools.(v)Age rules should be applied to the pupils as applicable to pupils of recognised Schools. The Director or an Officer authorised by him is competent to give exemption up to a period for six months in deserving cases on the recommendation of Headmaster/Headmistress in the case of admission in Std. II and above.(vi)Application of admission shall be made in the form prescribed in Annexure II. The Headmaster/Headmistress may at his/her discretion demand a valid birth certificate at the time of admission. Baptism Certificate may be accepted as equal to birth certificate. The date of birth once entered will not be altered except when on obviously absurd entry has to be corrected or when a civil court directs correction in any individual case. In these cases, the correction should be made only under the orders of Director or Officer authorised by him and should be attested by an Officer authorised by the Director.(vii)No pupil who has not attended an approved school in the first term shall be admitted in the second term to any of the approved school without the prior permission of the Director or an Officer authorised by him. (The first term will constitute the months from June to December, and the Second term will constitute the months from January to April).(viii)Transfer Certificates received from other States should bear the counter signature of the Inspecting Officer of the concerned State.
