Section 23A in The Rajasthan Municipal (Subordinate and Ministerial Service) Rules, 1963
23A. Disqualification for appointment.
- Notwithstanding anything contained in these rules and the Schedule appended therewith:-(1)No male candidate who has more than one wife living shall be eligible for appointment to the Service unless Government after being satisfied that there are special grounds for doing so, exempt any candidate from the operation of this rule.(2)No female candidate who is married to a person having already a wife living shall be eligible for appointment to the service unless Government after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.(3)No candidate male or female who has more than three children shall be eligible for appointment to the Service unless one of the spouses has undergone sterilisation or in the case of a female candidate, she is above 45 years of age:Provided that any married candidate, male or female, who had no child for the last 10 years shall be exempted from the operation of this sub-rule.Explanation. - (i) For the purpose of this sub-rule, a child shall include an adopted child or a step child; and(ii)For claiming exemption under the proviso to this sub-rule the candidate shall have to produce a certificate either from a Registered Medical Practitioner or swear an affidavit to the effect that the age of his or her youngest child is not less than 10 years.
