Section 3 in Gujarat Elementary Education Rules, 2010
3.
(1)Admission of pupils. - No Elementary School shall normally admit a child who has not completed 6th year of age on the date of admission. However if a child is desirous to be admitted on completion of 5 years of age he shall be admitted, provided he has completed 5 years of age as on 1st June of that year.(2)Documents as age proof. - Wherever a birth certificate under the Births, Deaths and Marriages Certification Act, 1886 is not available, any one of the following documents shall be deemed to be proof of age of the child for the purposes of admission in schools -(a)Hospital / Auxiliary Nurse and Midwife (ANM) register record(b)Anganwadi record(c)Declaration through an affidavit of the age of the child by the parent or guardian.(3)Extended period for admission. - (i) Extended period of admission shall be six months from the date of commencement of the academic year of a school.(ii)Where a child is admitted in a school after the extended period, he or she shall be eligible to complete studies with the help of special training, as determined by the head of the school.
