Section 7 in Right of Children to Free and Compulsory Education Rules, 2012
7. Maintenance of records of children by local authority.
(1)The Local Authority shall maintain a record of all children, in its jurisdiction, in such form as prescribed by the Director through a household survey, from their birth till they attain 14 years of age.(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, and preferably in electronic form and put 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, namely:-(a)name, sex, date of birth, (Birth Certificate Number), place of birth;(b)parents'/guardians' names, address, occupation;(c)pre-primary school/Anganwadi centre that the child attends (upto age 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 age 6-14 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 of die Act;(h)whether the child belongs to a disadvantaged group within the meaning of clause (d) of section 2 of the Act;(i)details of children requiring special facilities / 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 under its jurisdiction are publicly displayed in each school.
