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State of Uttar Pradesh - Section

Section 12 in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976

12. Incentive for sterilisation after two children.

- If any Government servant who, being less than 40 years of age, and having not more than two living children gets himself or herself or his or her spouse or all his wives, as the case may be, sterilised, he or she shall be allowed one advance increment from the date of his or her increment next falling due after such sterilisation :Provided that this rule shall not apply to a Government servant against whom any disciplinary proceedings have been commenced or who has been suspended in contemplation of such proceedings or who has been awarded any penalty of withholding of increments.