Section 20 in Rajasthan Rural Ayurvedic, Unani, Homoeopathy and Naturopathy Subordinate Service Rules, 2008
20. Disqualifications for appointment.
(1)No male candidate who has more than one wife living. Shall be eligible for appointment to the service unless the Government after being satisfied that there are special grounds 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 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 had at the time of his/her marriage 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 born on or after 01-06-2002.Provided that the candidate having more than two children shall not be deemed to be disqualified for appointment so long as the number of children He/ She has on 1-06-2002 does not increase.Provided further that where a candidate has only one child from earlier delivery but more than one child are borne out of a single subsequent delivery, the children so borne shall be deemed to be one entity while counting the total number of children.Provided also that the provisions of this sub-rule shall not be applicable to the appointment of a widow to be made under the Rajasthan Compassionate Appointment of Deceased Government servant Rules 1996
