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State of Uttar Pradesh - Section
Section 14 in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976
14. Overriding effect of the rules.
- The provisions of these rules shall be deemed to be part of the Fundamental Rules and shall have effect notwithstanding anything inconsistent therewith contained in any other rules (including the Fundamental Rules) as in force at the commencement of these rules, which shall, to the extent of such inconsistency, be deemed to have been modified.DeclarationI, ....................................... (Name of the Government servant) .......................... (post), hereby declare that on the date of submission of the declaration, I have following living children, the details in respect of whom are given below :| Name | son/daughter | Date of birth | Age | |
| Years | months | |||
| A | ||||
| B | ||||
| C | ||||
| etc. |