Section 62 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
62. Acceptance of Dowry.
- No employee shall-(1)give or take or abet the giving or taking of dowry;(2)demand directly or indirectly from the parents or guardians of a bride or bridegroom, as the case may be, any dowry.Explanation- For the purpose of this rule, 'Dowry' has the same meaning as in The Dowry Prohibition Act, 1961.
