Section 23A(2) in Rajasthan High Court Staff Service Rules, 2002
(2)Where a Government servant has only one child from the 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.][Explanation: For the purpose of this Sub Rule, Child born within 280 days from the date of commencement of these Rules (i,e. 29.09.2005) shall not constitute disqualification.] [Explanation is incorporated below Rule 23A vide 7/SRO/2010 dated11 June, 2010 , published in Rajasthan Gazette Extra Ordinary Part I(B), Page 31 dated 17.6.2010.]
