Section 25(2) in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
(2)No officer or employee shall, -(a)give or take or abet the giving or taking of dowry, or(b)Demand directly or indirectly from the parents or guardian of a bride or bridegroom, as the case may be, any dowry.Explanation. For the purposes of this regulation, dowry has the same meaning as assigned in the Dowry Prohibition Act, 1961 (28 of 1961).
