Section 32(4) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
(4)No person shall be considered for promotion for five recruitment years from the date on which his promotion becomes due. if lie/she has more than two children on or after 1.6.2002:Provided that,(i)the government servant having more than two children shall not be deemed to be disqualified for promotion so long as the number of children he/she has on 1.6.2002 does not increase.(ii)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.(iii)while continuing the total number of children of a candidate, the child born from earlier delivery and having disability shall not be counted.(iv)any person who performed remarriage which is not against any law and before such remarriage he is not disqualified for promotion under this sub-rule, he shall not be disqualified if any child is born out of single delivery from such remarriage.
