Section 6 in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
6. Maintenance of records of children by local authority [Section 9(d)].
(1)The local authority (Gram Panchayat/Nagar Nigam/Nagar Palika/Nagar Panchayat, as the case may be) shall maintain a record of all children, in its jurisdiction, through a survey, from their birth till they attain 14 years of age.(2)A unique identity number shall be allotted to each child by the Zila Shiksha Adhikari to ensure and monitor enrolment, attendance, learning achievement and completion of elementary education of every child.(3)The record, referred to in sub-rule (1), shall be-(a)updated annually;(b)maintained transparently, in the public domain, and used for the purposes of ensuring and monitoring admission, attendance and completion of elementary education by every child residing within its jurisdiction.(4)The record, referred to in sub-rule (1) shall, in respect of every child, be maintained on the prescribed format including the following detail-(a)name, sex, date of birth, place of birth;(b)parents' or guardians' name, address, occupation;(c)pre-primary school /Anganwadi centre where the child attends (up to the age of 6 years);(d)elementary school where child is admitted;(e)present address of the child;(f)class in which the child is studying;(g)for children between age of 6-14 years, if education is discontinued in the territorial jurisdiction of the local authority, the cause of such discontinuance;(h)whether the child belongs to the weaker section within the meaning of Clause (e) of Section 2 of the Act;(i)whether the child belongs to a disadvantaged group within the meaning of Clause (d) of Section 2 of the Act;(j)details of children requiring special facilities or residential facilities on account of migration and sparse population, age appropriate admission and disability.(5)The local authority shall ensure that the names of all children enrolled in the schools under its jurisdiction are publicly displayed in each school.(6)The Zila Shiksha Adhikari shall ensure that the information referred to in sub-rule (4) is displayed and updated on the district website.
