Section 256 in Rajasthan Panchayati Raj Rules, 1996
256.
- (b) No female candidate who is married to a person having already a wife shall be eligible for appointment to the service unless Government after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.(c)[ No Candidate shall be eligible for appointment to the service who has more than two children on or after 1.6.2002 :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 has on 1.6.2000 does not increase :Provided further that where a candidate has only one child from earlier delivery but more than one children 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.]
