Section 23A(3) in The Rajasthan Municipal Service Rules, 1963
(3)[ No candidate shall be eligible for appointment to the service who has more than two children on or after 1.6.2002. [Substituted by Notification No. F. 8(G)(9) Rules/DLB/04/04-05/88, dated 3.8.2005-Rajasthan Gazette Extraordinary Part IV-A, dated 6.8.2005 (w.e.f. 2.10.1963).]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 1.6.2002, does not increase;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 unit while counting the total number of children.] [Inserted by Notification No. F. 8(G)(9) Rules/DLB/04/04-05/88, dated 3.8.2005-Rajasthan Gazette Extraordinary Part IV-A, dated 6.8.2005 (w.e.f. 2.10.1963).]Part-V Procedure For Recruitment by Promotion
