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State of Uttar Pradesh - Section

Section 11 in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976

11. Duty to motivate.

- It shall be part of the duties of every Government servant to periodically motivate such number of eligible persons to get themselves sterilised and to perform such other work in pursuance of the family planning programme as may, from time to time, be directed by the State Government, failing which the payment of his salary and allowances or his annual increments or both shall be liable to be stopped for such time and subject to such conditions as the State Government may, from time to time, by general and special order direct:Provided that the State Government may, on the basis of his subsequent performance in this behalf, direct payment of the whole or part of the salary and allowances the payment of which was so stopped or the accrual of his annual increments which were so stopped.