Section 4(vi) in Rajasthan Civil Services (Conduct) Rules, 1971
(vi)without sufficient and reasonable cause, neglects or refuses to maintain his/ her spouse, parent, minor or disabled child who is unable to maintain himself/ herself or, does not look after any of them in a responsible manner; [or] [Added by Notification No. G.S.R. 102, dated 3.3.2008.]
