Section 9A in Rajasthan High Court Staff Service Rules, 2002
9A. Disqualification For Appointment.
- No candidate shall be eligible for appointment, if he has more than two children on /or after the date of commencement of these rules:Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as number of children he/she has on the date of commencement of this rule does not increase:Provided further that where a candidate has only one child from earlier delivery but more than one child is born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.[Explanation : For the purpose of this sub-rule, child born within 280 days from the date of commencement of these rules shall not constitute disqualification.] [Inserted by Rule 9A vide no 4/S.R.O./2005 dated 29.9.2005, Published in Rajasthan Gazette Part 1[B] , 6.10.2005.]
