Madhya Pradesh Date of Birth (Entries in the School Register) Rules, 1973

 

[25th August, 1973]

Published vide Notification No. 2294-20-2-73, dated 25-8-1973, M.P. Rajpatra, Part 4 (kh), dated 16-11-1973 at page 784

No. 2294-XX-2-73, dated 25-8-1973. - In supersession of all rules, orders and instructions previously made or issued on the subject, the State Government hereby makes the following rules relating to the entry of date of birth of a child in the school register namely:-

Rule 1. Short title.

 

These rules may be called the Madhya Pradesh Date of Birth (Entries in the school Register) Rules, 1973.

Rule 2. Definitions.

 

In these rules, unless the context otherwise requires,-

(a)      "Approved School" means any school imparting Middle or Primary education which-

(i)       is under the management of the State Government or a local authority; or

(ii)      being under any other management, is recognised by the Education Department.

(b)      "Board" means the Board of Secondary Education established under section 3 of the Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 (23 of 1965);

(c)      "Competent authority" -

(i)       in the case of a primary or middle school not attached to a higher secondary school, means the District Educational Officer;

(ii)      in other cases, means the Divisional Superintendent of Education.

(d)      "Guardian" includes any person who has accepted or assumed the case or custody of a minor;

(e)      "recognised school" shall have the meaning assigned to it in clause (i) of section 2 of the Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 (23 of 1965).

Rule 3. Declaration of age.

 

The parent or the guardian seeking admission for his ward for the first time into an approved or recognised school shall declare in writing in the form appended to these rules, the date of birth of the ward concerned and submit the same duly signed by him to the head of the institution. In case of illiterate persons, the declaration shall bear the thumb impression of the parent or the guardian attested by a responsible literate person other than a teacher of the school to which admission is sought. The date of birth of the ward in the declaration shall be given according to the date, month and year of the British Calendar. Where it is not possible for the parent or the guardian to submit the required declaration personally he may authorise a person in writing to do so on his behalf.

Rule 4. Entry of the date of birth.

 

(1)     The date of birth as given in the declaration under rule 3 shall be entered in the school register under the signature of the head of institution. The declarations filed during an academic session shall be serially numbered and preserved as permanent record in the institution.

(2)     The Head of the Institution shall see that the declaration regarding the date of birth has been duly signed by the parent or the guardian. When the father is alive, he is ordinarily the proper person to sign the declaration. If he is not alive or is not readily available for reference, the head of the institution shall satisfy himself about the bonafides of the guardian.

(3)     No over writing in the entries of dates of birth in a declaration form and admission register shall be made. Corrections in the declaration form shall be made and duly signed by the parent or the guardian and corrections in the admission register shall be duly attested by the head of the institution.

(4)     The date of birth entries in the school register shall be checked by the inspecting authorities during their visits.

(5)     In order that parents get adequate opportunity of making representation against mistakes in entries regarding date of birth of their wards, the date of birth as entered in the school register shall be mentioned in all progress reports of the student sent by the head of the institution to the parent or guardian. Any enquiry from a parent or a guardian as to the date of birth entered in the school records shall be promptly answered by the head of the institution.

Rule 5. Transfer of students.

 

In the case of transfer of students from one school or institution to another, the age given in the school leaving or migration certificate or in the other documents of the school shall be entered in the register of the new school or institution.

Rule 6. The date of birth not to be altered without the sanction of the competent authority.

 

The date of birth entered in the register under rule 3 shall not be changed or altered except with the sanction of the competent authority under these rules.

Rule 7. Rectification of mistake.

 

If the parent or the guardian finds any mistake in the date of birth mentioned in the school record, progress report or in other school documents or register Vis-a-Vis the declaration made at the time of the first admission of the student, he shall make an application to the head of the institution explaining the incorrectness. In the case of a clerical mistake the head of the institution shall correct the entry in accordance with the original declaration of the parent or the guardian and inform him accordingly.

Rule 8. Correction or change in the date of birth.

 

(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.

(2)     The application shall be accompanied by a copy of Challan in proof of the payment of rupees five in the Government Treasury.

(3)     The Head of the Institution shall enquire into the application personally and forward it to the competent authority concerned for disposal along with his report.

(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.

Rule 9. Restriction on Entertaining the Application for correction in date of birth.

 

No application for correction in date of birth recorded in school records shall be entertained under rules 7 and 8 after the form for the Board s examination at the end of secondary level of education has been sent to the Board or after the student has left the school, if the student has not pursued education upto the end of secondary standard.

 

Declaration

 

[See Rule 3]

 

Whereas I..........., resident of.......... Tehsil......... District........... have applied for admission of my son/daughter/ward named in para two below in Class............ of......... school........... and whereas the entry to his/her date of birth has to be made in the school register;

Now, therefore, it is hereby declared that the date of the birth of my said Son/daughter/Ward Shri/Kumari............. is............ day of.......... 20.......

I............... hereby declare that what is stated above is true of the best of my knowledge and belief.

Signature.

Note. - This attestation is to be made by a responsible literate person in case the parent/guardian is an illiterate person.