Section 27(4) in Rajasthan Education Assistant Services Rules, 2013
(4)No candidate shall be eligible for appointment to the service who has more than two children on or after 1.06.2002:Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as the number of children he/she has on 1st June, 2002, does not increase.Provided further that where a candidate has only one child from 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:Provided also that the provision of this sub-rule shall not be applicable to the appointment of a widow to be made under the Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996: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.
