Section 9 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
9. 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.(2)The record, referred to in sub-rule (1), shall be updated annually.(3)The record, referred to in sub-rule (1), shall be maintained transparently, in the public domain, and used for the purposes of clause (e) of section 9.(4)The record, referred to in sub-rule (1) shall, in respect of every child, include, (a)name, sex, date of birth with birth certificate number, place of birth;(b)name, address, occupation of parents or guardians;(c)pre-primary school/anganwadi centre that the child attends (upto age of 6 years);(d)elementary school where the child is admitted;(e)present address of the child;(f)class in which the child is studying (for children between the age of 6 to14 years), and if education is discontinued in the territorial jurisdiction of the local authority, the cause of such discontinuance;(g)whether the child belongs to the weaker section within the meaning of clause (e) of section 2;(h)whether the child belongs to a disadvantaged group within the meaning of clause (d) of section 2;(i)whether the child requires special facilities or residential facilities on account of, (a)migration and sparse population,(b)age appropriate admission, and(c)disability.(5)The local authority shall ensure that the names of all the children enrolled in the schools under its jurisdiction are publicly displayed in each School.Part - VResponsibilities of Schools and Teachers
