Section 11(4) in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
(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.
