Section 25A in Rajasthan Civil Services (Conduct) Rules, 1971
25A. No Government servant shall.
- [(1)] [Renumbered by Notification No. G.S.R. 102, dated 3.3.2008.](i) give or take or abet the giving or taking of dowry, or(ii)demand directly or indirectly, from the parents or guardian of a bride or bridegroom, as the case may be, any dowry.(2)[ Every Government servant shall submit a declaration signed by his father, wife and father-in-law to his controlling authority on his appointment to any post at the time of joining, or within one month of his marriage, as the case may be, to the effect that he has not taken dowry direct or indirectly and in any manner.] [Added by Notification No. G.S.R. 102, dated 3.3.2008.]Explanation. - For the purpose of this rule, "dowry" has the same meaning as in the Dowry Prohibition Act, 1961 (central Act 28 of 1961).
