Section 25 in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
25. Disqualification 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 permissible under the personal law 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 permissible under the personal law 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 had at any time of his 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).
