Section 14A in The M.P. Civil Services (Conduct) Rules, 1965
14A. [ [Inserted by Notification No. 5-2-76-3-I, dated 30-6-1976.]
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 bridegroom 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 (28 of 1961)] [Substituted by Notification No. 5-2-76-3-1, dated 30-6-1976.].
