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State of Rajasthan - Section
Section 53A in Rajasthan Civil Services (Pension) Rules, 1996
53A. [ [Deleted by Notification No.G.S.R. 80, dated 6.8.2018.]
***]| 53A. [ Compulsory retirement of a Government servant who has more than three children. [Inserted vide FD Notification No.F.13(3)FD(Rules)/2001 dated 4.10.2001.]- (1) Notwithstanding anything contained in these rules appointing authority shall have right to retire a Government servant in public interest, if he/she has more than three children on or after 1st June, 2002 and in such cases Government servant shall be entitled to proportionate pension and/or service gratuity, as the case may be:Provided that where a Government servant has only two children from the earlier delivery(ies) 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. Provided further that the provisions of this rule shall not be applicable to a Government servant who has more than three children so long as the number of children he/she has on 31st May, 2002 does not increase.](2) In such a case, the appointing authority shall retire the Government servant after giving him/her three months' notice.(3) If the order of retirement could not be served to the Government servant within 15 days from the date of its issue, the appointing authority shall publish the order of such retirement in Rajasthan Rajpatra and the Government servant shall be deemed to have retired on such publication.Explanation- For the purpose of this rule, the expression"Appointing Authority"shall mean the authority which is competent to make appointments to the service or post from which the Government servant retires. |