- No Government servant shall -(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.Explanation. - For the purposes of this rule, 'dowry' has the same meaning as in the Dowry Prohibition Act, 1961 (28 of 1961).] [For sub-rule (2) and (3), the sub-rule (2) and (3) have been substituted vide GN/GAD No. GS-2005-(17)-CDR/1096/289/Inq. cell, dated 5-8-1999.Again substituted vide GN/GAD of even No. dated 27-7- 2005.]
