Section 9(4) in Rajasthan 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 with birth certificate number, place of birth;(b)name, address, occupation of parents or guardians;(c)pre-primary school/anganwadi centre that the child attends (upto age of 6 years);(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 the age of 6 to14 years), and if education is discontinued in the territorial jurisdiction of the local authority, the cause of such discontinuance;(g)whether the child belongs to the 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)whether the child requires special facilities or residential facilities on account of, (a)migration and sparse population,(b)age appropriate admission, and(c)disability.
