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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2) in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976

(2)Whenever there is any increase in the number of children of a Government servant after the submission of declaration under sub-rule (1), the concerned Government servant shall duly intimate such increase to his appointing authority within fifteen days thereof.