Section 2(4) in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976
(4)"Sterilisation" means any surgical operation performed on any man or woman by a medical practitioner (approved in that behalf under general or special orders of the State Government) with the object of rendering such person incapable of producing an off spring, and a person shall not be deemed to be sterilised unless he produces a certificate in that behalf from the medical practitioner who performed such operation, failing which, by his authorised medical attendant (as defined in the Medical Attendance Rules applicable to him).
