Section 7 in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963
7.
If a change in the original declaration or entry in school record is desired, the parent or guardian shall send to the head of the institution an application containing sufficient evidence of the incorrectness of the original entry and an adequate explanation of the reasons for the mistake along with the documents given below-(1)Horoscope or other document if available.(2)Certified copy of Municipality/Panchayat/Police/Hospital/ Maternity Home/Primary Health Centre record.ora medical certificate signed by the Civil Surgeon of the District in which the pupil resides or in which the school is situated. The certificate shall include (a) a statement of age in years and months claimed to be correct together with (b) a statement that he has examined the pupil (whose marks of identification or signature are given) and that the age so stated appears to him approximately correct.(3)Affidavit sworn by the parent or guardian before a First Class Magistrate regarding the change required and the correct birth dates of each living or dead child born of the same mother.(4)Certificates from two respectable persons not related to the candidate regarding the knowledge of the correct date of birth of the pupil.(5)Copy of Treasury Challan crediting the fee of Rs. 6 in the Government Treasury.Authority competent to order alteration in date of birth
