Section 6 in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976
6. Restriction on transfer T. A.
- Any Government servant being an eligible person, who becomes parent of any child after the enforcement of these rules (hereinafter in these rules, called the disqualified Government servant, the date of such parentage being called the date of incurring disqualification), shall not be entitled to any travelling allowance in respect of the child or children born after such date.
