Section 23A in Rajasthan High Court Staff Service Rules, 2002
23A. Disqualification For Promotion.
- No person shall be considered for promotion for [three calendar years] [Substituted 'five calendar years' by Notification No. 05/S.R.O. 2017, dated 6.10.2017 (w.e.f. 5.12.2002).] from the date on which his promotion becomes due, if he/she has more than two children on or after commencement of these Rules.[Provided that, -(1)the persons 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 the date of commencement of this rule does not increase.(2)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.][Explanation: For the purpose of this Sub Rule, Child born within 280 days from the date of commencement of these Rules (i,e. 29.09.2005) shall not constitute disqualification.] [Explanation is incorporated below Rule 23A vide 7/SRO/2010 dated11 June, 2010 , published in Rajasthan Gazette Extra Ordinary Part I(B), Page 31 dated 17.6.2010.]
