Section 14A in The Orissa Government Servants' Conduct Rules, 1959
14A. [ [Inserted vide P. & S. Department Notification No. 9800-Gen., dated the 24th May 1977 w.e.f. 24.5.1977.]
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 a bridegroom, as the case may be, any dowry.]Explanation - For the purpose of this rule 'Dowry' has the same meaning as in the Dowry Prohibition Act 28 of 1961.
