Section 33(3) in Rajasthan Forest Subordinate Service Rules, 2015
(3)No married candidate shall be eligible for appointment to the service if he/she at the time of his/ her marriage or at any time thereafter, 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).
