Section 29(4) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(4)No candidate shall be eligible for appointment to the service who has more than two children on or after 1-6-2002.Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as the number of children he/she has on 1st June, 2002 does not increases.Provided further that where a candidate has only one child from earlier delivery but more than one child are 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.] [Substituted for vide notification dated 08.4.2003 w.e.f. 20.6.2001.][Provided also that the provisions of this sub-rule shall not be applicable to the appointment of a widow to be made under the Rajasthan Compassionate Appointment of Dependants of Deceased Government Servants Rules, 1996.] [Added vide notification dated 29.10.2005.][Provided also that while counting the total number of children of a candidate the child born from earlier delivery and having disability shall not be counted.] [Added vide notification dated 24.2.2011.]
