Section 13 in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963
13.
The State Government may call for and examine the record of any case pending before or disposed of by a competent authority acting in the exercise of any power conferred by or under the rules and may pass such orders as it thinks fit.Form of Application for Admission to a Recognised InstitutionTo,The Principal/Headmaster/HeadmistressSchool..................I request the favour of your admitting my son/daughter/ward named...............in.............. class of your school from........ session. The required particulars about him are given below-(i)Full name of the student.(ii)Father's name and occupation.(iii)Date of birth by Christian era.(a)In figures.(b)In words.(iv)If a member of Scheduled Caste or Scheduled Tribes, please give details.(v)Mother tongue.(vi)Length of residence in Madhya Pradesh.(vii)Name of last institution in which he studied.(viii)Address of parent/guardians.
