Section 9 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
9. Documents as age proof of child for the purpose of Section 14.
- Wherever a birth certificate under the provisions of the Registration of Births and Deaths Act, 1969. is not available. any one of the. following documents deemed to be the proof of age of the child for the purpose of admission in schools. namely:(a)Hospital/Auxiliary Nurse and Midwife (ANM] register record.(b)Anganwadi record.(c)Self Declaration for the age of the child by the parent or guardian.
