Section 6 in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963
6.
If a parent or guardian finds the date of birth so declared inconsistent with the date entered in the school record, progress report or school certificates he/she shall send to the head of the institution an application explaining the incorrectness. In the case of clerical error the head of institution shall correct the entries according to the original declaration of the parent or guardian under his signature and inform the parent/guardian accordingly.
