Section 4 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
4. Dowry.
- No panchayat employee shall, -(i)give or take, abet the giving or taking of dowry; or(ii)demand, directly or indirectly, from the parents or guardian of a bride or bride groom, as the case may be, any dowry.Explanation. - For the purposes of this rule, dowry has the same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of 1961).
