Section 8(1) in The M.P. Date of Birth (Entries in the School Register) Rules, 1973
(1)When any correction or change in the entry relating to the date of birth made in the declaration under rule 3 or in the school register or other school documents or record is desired, the parent or the guardian shall make an application in writing to the head of the institution containing sufficient evidence as to the incorrectness of the original entry and adequate explanation and reasons for the mistake along with the following documents, namely :-(i)Certified copy of an entry relating to date of birth in the register of the local authority or the Hospital or the Maternity Home or the Primary Health Centre.(ii)Affidavit sworn by the parent or the guardian before a first class Magistrate regarding the correction, or change required and the correct date of birth of each living or dead child born of the same mother.(iii)Any document or evidence, showing the correct date of birth.
