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State of Uttar Pradesh - Section

Section 3 in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976

3. Submission of declaration.

(1)Every Government servant shall, within three months from the commencement of these rules or from the date of his appointment whichever is later, submit a declaration in the form annexed to these rules to his appointing authority, giving details of his children as on the date of submission of such declaration.
(2)Whenever there is any increase in the number of children of a Government servant after the submission of declaration under sub-rule (1), the concerned Government servant shall duly intimate such increase to his appointing authority within fifteen days thereof.