Section 25(2) in Dakshin Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010
(2)No officer or employee shall, -(a)give or take or abet the giving or taking of dowry, or(b)demand directly or indirectly from the parents or guardian of a bride or bridegroom, as the case may be, any dowry.Explanation: For the purposes of this regulation, dowry has the same meaning as assigned in the Dowry Prohibition Act, 1961 (28 of 1961).
