Section 10 in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963
10.
After first January as stated in Rule 8 above, no change shall be permissible except in special cases in which the State Government is satisfied about the reasonableness of the case. In such cases applications for change in the date of birth or correction of erroneous entries with the required documents may be entertained by the State Government, even after the issue of the school certificates by the Board. The orders of the State Government will be conveyed to the Board of Secondary Education for effecting correction, if any, in the Board certificate. Such applications should be submitted to Government through proper channel, i.e. through Divisional Superintendent Education and D.P.I.
