Section 21(4) in Rajasthan Animal Husbandry Service Rules, 1963
(4)[ No married candidate shall be eligible for appointment to the Service if he/she had at the time of his/her marriage accepted 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).] [Inserted by Rajasthan vide Notification No. F. 15(9) DOP/(A-II)/74, dated 5.1.1977.]
