Section 278(4) in Rajasthan Panchayati Raj Rules, 1996
(4)[ No person shall be considered for promotion for 5 recruitment years from the date on which his promotion becomes due, if he/she has more than two children on or after 1.6.2002;Provided that the person 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 1.6.2002 does not increase;Provided further that 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.][Added by the Rajasthan Panchayati Raj (Amendment) Rules, 2004: Rajasthan Gazette Extraordinary, Part IV-C (I) dated 25.6.2004.]
