Section 8(4) in The M.P. Date of Birth (Entries in the School Register) Rules, 1973
(4)On receipt of the application and report the competent authority shall after making such enquiry as it may consider necessary, shall record a finding there to and if it is satisfied that the correction or change in the entry of the date of birth should be made, he shall record an order to that effect which shall be communicated forth with to the applicant. A copy of the order so passed shall also be sent to the Head of the institution concerned who shall accordingly correct the date of birth in the school registers and other school documents or records.
