Section 7(4) in Right of Children to Free and Compulsory Education Rules, 2012
(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.
