Section 4(3) in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976
(3)No Government servant being an eligible person shall be confirmed on his initial post or on the post to which he is promoted unless he or she or his or her spouse or all his wives, as the case may be, are sterilised :Explanation. - This sub-rule applies both to permanency of a temporary Government servant and to confirmation of a probationer or of a person promoted in an officiating capacity.
