Section 11A in The U.P. Government Servant's Conduct Rules, 1956
11A. [ Dowry. [Inserted by Notification No. 9/6/76-Karmik-1, dated 29-7-1976.]
- 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 guardians of a bride or bridegroom, as the case may be, any dowry.Explanation. - For the purposes of this rule the word 'dowry' has the same meaning as in the Dowry Prohibition Act, 1961 (28 of 1961)].
