Section 33 in Rajasthan Forest Subordinate Service Rules, 2015
33. Disqualification for appointment.
(1)No male/ female candidate who has more than one wife / husband living shall be eligible for appointment to the service unless the Government after being satisfied that there are special grounds permissible under the personal law for doing so, exempt any candidate from the operation of this rule.(2)No female candidate who is married to a person having already a wife living shall be eligible for appointment to the service unless the Appointing Authority in consultation with the Government, after being satisfied that there are special grounds for doing so, exempt any female candidate from the operation of this rule.(3)No married candidate shall be eligible for appointment to the service if he/she at the time of his/ her marriage or at any time thereafter, accepted any dowry.Explanation. - For the purpose of this rule 'dowry' has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961).(4)No candidate shall be eligible for appointment to the service who has more than two children on or after 1.6.2002:Provided that the candidate having more than two children shall not be deemed to be disqualified for the appointment so long as the number of children he/ she has on June, 2002, does not increase.Provided further that where a candidate has only one child from earlier delivery but more than one child are born out of a single subsequent delivery, the children so born shall be deemed to be one entity while counting the total number of children.Provided also that the provision of this sub-rule shall not be applicable to the appointment of a widow to be made under the Rajasthan Compassionate Appointment of Dependents of Deceased Government Servants Rules, 1996.Provided also that while counting the total number of children of a candidate, the child born from earlier delivery and having disability shall not be counted.
