Section 6(4) in The U.P. Right of Children to Free and Compulsory Education Rules, 2011
(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.
