Section 6(4) in 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, include-(a)name, sex, date of birth, place of birth;(b)Parents/guardians names, address, occupation;(c)Pre-primary school/Anganwadi centre that the child attends (upto 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 weaker section within the meaning of clause (e) of section 2;(h)Whether the child belongs to a disadvantaged group within the meaning of clause (d) of section 2;(i)Details of children requiring special facilities / residential facilities in account of migration and sparse population; age appropriate admission and disability.
