Section 17(2) in The Child Labour (Prohibition And Regulation) Rules, 1988
(2)The appropriate medical authority shall, while examining an adolescent for issuing the certificate of age under sub-rule (1), take into account -(i)the Aadhar card of the adolescent, and in the absence thereof;(ii)the date of birth certificate from school or the matriculation or equivalent certificate from the concerned examination Board of the adolescent, if available, and in the absence thereof;(iii)the birth certificate of the adolescent given by a corporation or a municipal authority or a Panchayat;and only in the absence of any of the methods specified in clauses (i) to (iii), the age shall be determined by such medical authority through an ossification test or any other latest medical age determination test.
