Section 14(5) in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
(5)A person having more than two children shall be disqualified for election as a Chairperson or a President or a Member of the Managing Committee:Provided that a person having more than two children shall not be disqualified under this section for so long as the number of children he had on the date of such commencement does not increase:Provided further that the birth of an additional child within one year from the date of commencement of this Act shall not be taken into consideration for the purposes of this section.Explanation. - For the purpose of sub-section (5), where any couple has only one child from the earlier delivery or deliveries on the date of commencement of this Act and thereafter, any number of children born out of a single delivery shall be deemed to be one entity.
