Section 6 in Karnataka Right of Children to Free and Compulsory Education Rules, 2012
6. Maintenance of records of children by local authority for the purposes of clause (d) of section 9.
(1)The Local Authority shall maintain a record of all children, in its jurisdiction, through a household survey, from their birth till they attain 14 years.(2)The record, referred to in sub-rule (1), shall be updated each year.(3)The record, referred to in sub-rule (1), shall be maintained transparently, in the public domain, and used for the purposes of clause (e) of section 9(4)The record, referred to in sub-rule (1) shall, in respect of every child, include,-(a)name, sex, date of birth, (Birth Certificate Number), place of birth;(b)parents or guardians' names, address, occupation;(c)pre-primary school or Anganwadi centre that the child attends (up to 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 disadvantaged group within the meaning of clause (d) of section 2 of the Act;(h)whether the child belongs to the weaker section within the meaning of clause (e) of section 2 of the Act:(i)details of children requiring special facilities or residential facilities on account of migration and sparse population; age appropriate admission; disability.(5)The Local authority shall ensure that the names of all children enrolled in the schools and out of school children under its jurisdiction are publicly displayed in each school.Part- IV Responsibilities of Schools and Teachers
