Section 12 in The Rajasthan Judicial Service Rules, 2010
12. Disqualifications for appointment.
- No person shall be qualified for appointment to the Service or being in Service.-(a)if he has more than one spouse living;(b)if he has been dismissed or removed from service by any High Court, Government or Statutory Body or Local Authority;(c)if he was or is convicted for any offence involving moral turpitude or has been permanently debarred or disqualified by any High Court or Union Public Service Commission or any State Public Service Commission from appearing in any examination or interview;(d)if he being an Advocate was found guilty of professional misconduct under the provisions of Advocates Act, 1961 (Central Act 25 of 1961) or other law for the time being in force.(e)if he has more than two children on/or after the date of commencement of these rules:Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as number of children he/she has on the date of commencement does not increase:Provided further that where a candidate has only one child from earlier delivery but more than one child is 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.Explanation. - For the purpose of this clause, child born within 280 days from the date of commencement of these rules shall not constitute disqualification.(f)if he has accepted or accepts dowry at the time of his marriage.Explanation. - In this clause, the word "dowry" shall have the same meaning as assigned it in Dowry Prohibition Act, 1961 (Central Act 26 of 1961)
