Section 6(4) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
(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 or guardians' names, address, occupation;(c)pre-primary school or Anganwadi centre that the child attends (up to age 6);(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 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 a disadvantaged group within the meaning of clause (d) of section 2 of the Act;(h)whether the child belongs to the weaker section within the meaning of clause (e) of section 2 of the Act:(i)details of children requiring special facilities or residential facilities on account of migration and sparse population; age appropriate admission; disability.
