Section 20(3) in Rajasthan Rural Ayurvedic, Unani, Homoeopathy and Naturopathy Subordinate Service Rules, 2008
(3)No married candidate shall be eligible for appointment to the service if he/she had at the time of his/her marriage accepted any dowry.Explanation. - For the purpose of this rule, 'dowry' has the same meaning as in the Dowry Prohibition Act 1961 (Central Act 28 of 1961)
