Section 27(3) in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013
(3)No married candidate shall be eligible for appointment to the service if he/she had at the time of his/her marriage accepted any dowry.Explanation. - For the purpose of this rule, dowry has the same meaning as in the Dowry Prohibition Act. 1961 (Central Act No. 28 of 1961).
