Section 10 in Jharkhand Right of Children to Free and Compulsory Education Rules, 2011
10. Documents as age proof.
- Wherever a birth certificate issued under the Registration of Births, Deaths and marriages Act, 1886 (6 of 1886) is not available, any one of the following documents shall be deemed to be proof of age of the child for the purposes of admission in Schools:-(a)hospital or Auxiliary Nurse and Midwife (ANM) register record;(b)anganwadi record;(c)declaration of the age of the child by the parent or guardian
