Section 28(8) in Rajasthan Co-operative Societies Act, 2001
(8)No person shall be eligible for election as a member of the Committee if he has more than two children :Provided that a person having more than two children shall not be disqualified under this sub-section for so long as the number of children he had on 10-7-1995 does not increase.Explanation :- For the purpose of this sub-section, where the couple has only one child from the earlier delivery or deliveries on 10-7-1995 and thereafter any number of children born out of a single subsequent delivery shall be deemed to be one entity.
