In exercise of the powers
conferred by the proviso to Article 309 of the Constitution of India, the
Governor of Assam is hereby pleased to make the following Rules further to
amend The Assam Civil Services (Conduct) Rules, 1965, hereinafter referred to
as the principal Rules, in the manner hereinafter appearing, namely:- (1) These
rules may be called the Assam Civil Services (Conduct) (Amendment) Rules, 2019. (2) They shall
come into force on the date of their publication in the Official Gazette. In the principal Rules, after the existing rule 24A, the
following new rules 24B and 24C shall be inserted, namely:- "24B. Small
Family Norms- (1) No
government servant shall have more than two living children from a single or
multiple partners on or after 1st January 2021: Provided that one or more children born on or after the
said date from a single subsequent delivery shall be deemed to be one entity
while counting the number of children: Provided further that Government servants having more
than two living children before 01-01-2021 shall not be deemed to commit
misconduct so long as the number of children he/she has does not increase on or
after 01-01-2021. (2) Every
Government servant shall on his first appointment to any service or post and
thereafter at such intervals, as may be specified by the Government, submit a
Declaration giving the details of members of his family in the form appended to
these rules. (3) Those
persons who are already in Government service on the date of commencement of
these rules shall also submit a Declaration giving the details of members of
his family in the form as mentioned hereinabove within a period of thirty days
form the date of commencement of these rules. 24C. Child Marriage- No Government servant shall marry in violation of The
Prohibition of Child Marriage Act, 2006 (Act 6 of 2007). DECLARATION [See
rule 24B (2) and (3)] I, Shri/Smti.................................................................hereby
declare that the following are the members of my family: DETAILS
OF MEMBERS OF FAMILY Sl. No. Name in Full Sex Date of Birth Relationship The particulars of my family members as given above are
correct. If any information given above is found to be untrue, I shall be
liable for disciplinary action. Date.................................. . .................................. (Signature of the Government servant) Name in block letters Designation.................................... Place of
posting.............................................ASSAM CIVIL SERVICES (CONDUCT)
(AMENDMENT) RULES, 2019
PREAMBLE