Section 9 in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963
9.
The Officer concerned shall investigate the evidence produced and if there are strong grounds adduced to show how an incorrect entry was made at the time of admission of the pupil to the school; provided that adequate documentary evidence is produced in support of the change, shall order the change to be effected in the school records and inform the parent or guardian accordingly.
