Section 5 in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976
5. Withdrawal of certain facilities.
- Any Government servant being an eligible person who fails to get himself or his or her spouse or all his wives, as the case may be, sterilised within three months from the commencement of these rules shall be disallowed the following facilities with effect from the expiry of the said period of three months :(a)free medical treatment at any Government hospital or dispensary;(b)supply of any subsidized article from Government Welfare Shops for Government servants;(c)allotment of Government owned buildings and quarters;(d)entitlement to any instalments of dearness allowance that may be sanctioned after the enforcement of these rules;(e)in the case of a Government servant belonging to a Scheduled Caste or Scheduled Tribe, the eligibility for being considered for promotion against any reserved quota for Scheduled Castes and Scheduled Tribes.
