Section 25(4) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998
(4)[ No candidate shall be eligible for appointment to the service who has more than two children on or after 1.6.2002 :Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as the number of children he/she has on 1.6.2002, does not increase :Provided further that where a candidate has only one child from earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the number of children.Provided also that the provision of this sub-rule shall not be applicable to the appointment of a widow to be made under the Rajasthan Compassionate Appointment of Dependants of Deceased Government Servants Rules, 1996] [Substituted by the Rajasthan Various Service (Amendment) Rules, 2005 (Sl. No. 5 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C(I) dated 8.11.2005.].
