Section 7(3) in Andhra Pradesh Right of Children to Free and Compulsory Education Rules, 2010
(3)The record, referred to in sub-rule (1) above 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, (Birth Certificate Number), place of birth;(b)Parents' / guardians' names, address, occupation;(c)Pre-primary School/Anganwadi centre that the child has attended (upto age six ) or attending.(d)School where the child is admitted;(e)Present address of the child;(f)Class in which the child is studying (for children between age 6-14), 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 sections;(h)Whether the child belongs to a disadvantaged group;(i)Details of children requiring special facilities / residential facilities on account of migration and sparse population; age appropriate admission; disability.
