Section 33(1A) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(1A)[ No person shall be consider for promotion for 5 recruitment years from the date on which his promotion becomes due, if he/she has more than two children on or after 1st June, 2002.Provided that the person 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 1st June, 2002, does not increase.Provided further that where a Government Servant has only one child from the earlier delivery but more than one child are born out or a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.] [Added vide Notification No. F.7(1)DOP/A-2/95 dated 20.06.2001.][Provided also that while counting the total number of children of a candidate the child born from earlier delivery and having disability shall not be counted.] [Added vide Notification dated 24.2.2011.]
