Section 25C in Rajasthan Civil Services (Conduct) Rules, 1971
25C. [ Small family norms. [Inserted by Notification No. G.S.R. 38, dated 26.6.2001.]
- At any time on or after 1.6.2002, a Government servant who has more than two children shall be liable for disciplinary action.Provided 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 number of children.Provided further that the persons having more than two children shall not be deemed to commit misconduct so long as the number of children he/she has on 1st June, 2002 does not increase.
