Section 135 in The Delhi School Education Rules, 1973
135. Manner of Admission.
(1)No student shall be admitted to an aided school unless an application in the prescribed form, signed by his parent or guardian, has been submitted to such school.(2)The parent or guardian shall state the exact date of birth of his child or ward in the application for admission, Added by [and the statement shall be supported by a certificate of birth issued by a local authority, or where it is not available, the statement shall be supported by an affidavit.] [The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).](3)Every application for admission to an aided school shall be kept in a separate file and form part of the permanent record of the school.
