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State of Madhya Pradesh - Section

Section 3 in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963

3.

When a child is admitted for the first time to any recognised school, the father or guardian of the pupil should, where possible accompany him and declare in writing in the application in the form appended to these rules the date of birth of the pupil giving the date, month and year according to the English calender; and also that the child has never before attended any recognised school. If he has no horoscope or other proof of date of birth, he I may declare the age of the pupil in years, months and days on which the date of birth will be calculated according to English Calender where it is not possible for the parent or guardian to accompany the child, a person authorised in that behalf in writing will do so.Date of Birth Entries