Section 19 in Gujarat Elementary Education Rules, 2010
19. Maintenance of records of children by local authority.
- (i) The Local Authority shall maintain a record of all children, in its jurisdiction, in such format as prescribed by the Director through a household survey, from their birth till they attain 14 years.(ii)The record, referred to in sub-Rule (i), shall be updated each year.(iii)The record, referred to in sub-Rule (i), shall be maintained preferably in electronic form and put in the public domain, and used for the purposes of clause (e) of section 8(iv)The record, referred to in sub-Rule (i) shall, in respect of every child, include(a)name, sex, date of birth, (Birth Certificate Number), place of birth;(b)parents' / guardians' names, address, occupation;(c)pre-primary school/Anganwadi centre/Balwadi that the child attends (upto age 6);(d)elementary school where the child is admitted;(e)present address of the child;(f)class in which the child is studying (for children between age 6-14), and if education is discontinued in the territorial jurisdiction of the Local Authority, the cause of such discontinuance;(g)whether the child belongs to the weaker section within the meaning of subsection (5) of section 2 of the Act;(h)whether the child belongs to a disadvantaged group within the meaning of sub- section (4) of section 2 of the Act;(i)details of children requiring special facilities / residential facilities on account of migration and sparse population; age appropriate admission; disability.(v)The Local authority shall ensure that the names of all children enrolled in the schools under its jurisdiction are publicly displayed in each school.Chapter - IV Responsibilities of Schools and Teachers
