Section 13 in The Right of Children to Free and Compulsory Education Rules, 2010
13. Documents as age proof.
- Wherever a birth certificate under the Births, Deaths and Marriages Certification Act, 1886 (6 of 1886) is not available, anyone of the following documents shall be deemed to be proof of age of the child for the purposes of admission in schools -(a)hospital or Auxiliary Nurse and Midwife (ANM) register record;(b)anganwadi record;(c)declaration of the age of the child by the parent or guardian;
