Section 4 in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976
4. Restrictions on recruitment, promotion, etc.
(1)No person shall be recruited or appointed to or be eligible to appear at any competitive examination or interview for recruitment or appointment to any post or service if he is an eligible person and has not got himself sterilised nor have his or her spouse or all his wives, as the case may be, been sterilised.(2)No Government servant, being an eligible person shall be allowed to cross efficiency-bar in his scale of pay or be promoted unless he has been sterilised.(3)No Government servant being an eligible person shall be confirmed on his initial post or on the post to which he is promoted unless he or she or his or her spouse or all his wives, as the case may be, are sterilised :Explanation. - This sub-rule applies both to permanency of a temporary Government servant and to confirmation of a probationer or of a person promoted in an officiating capacity.(4)The aforesaid disqualification shall stand removed, if the person concerned gets himself or his or her spouse or all his wives, as the case may be, sterilised.
