Section 8 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
8. Maintenance of records of children by the Local Authority.
(1)The Local Authority shall maintain a record of all children, in its jurisdiction through a household survey, from their birth till they attain the age of 14 years and the record shall be updated annually.(2)The record referred to in sub rule (1) shall be maintained transparently in the public domain and used for the works specified in the Act.(3)The record shall in respect of every child, include the following details -(a)name, sex, date of birth, place of birth;(b)parents or guardian names, address, occupation;(c)name of pre-primary school/anganwadi centre that the child attended (till the age of six years);(d)primary school where the child is admitted or to be admitted;(e)present address of the child(f)class in which child is studying (for children between 6-14 years old) and if education is discontinued in the territorial jurisdiction of the Local Authority, the cause of such discontinuance;(g)whether the child belongs to weaker section;(h)whether the child belongs to disadvantaged group;(i)whether the child is entitled to special facilities or residential facilities on account of (a) migration and sparse population; (b) age appropriate admission; and (c) disability.(4)The Local Authority shall ensure that the names of all children enrolled in the schools are transparently maintained in each school.Part-5 Responsibilities of Schools and Teachers
