Section 29(4) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
(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,(i)the candidate having more than two children shall not be deemed to be disqualified for appointment so long as the number of children lie/she has on 1.6.2002, does not increase.(ii)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.(iii)the provision of above sub-rule shall not be applicable to the appointment of a widow to be made under the Rajasthan Compassionate Appointment of Dependent of Deceased Government Servants Rules, 1996.(iv)while counting the total number of children of a candidate, the child born from earlier delivery and having disability, shall not be counted.(v)any candidate who performed remarriage which is not against any law and before such remarriage he is not disqualified for appointment under this sub-rule, he shall not be disqualified if any child is born out of single delivery from such remarriage.
