Section 27 in Rajasthan Petroleum State and Subordinate Service Rules, 2012
27. Disqualification for appointment.
(1)No male or female candidate(s) who has more than one wife/husband living shall be eligible for appointment to the post in service unless the Government after being satisfied that there are special grounds permissible under Personnel Law for doing so, exempt any candidate from the operation of this rule.(2)No female candidate who married to a person having already a husband living shall be eligible for appointment to the service unless 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 No. 28 of 1961).(4)No candidate shall be eligible for appointment to the service who has more than two children 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 01.06.2002 does not increase.Provided further that where a candidate has only one child from earlier delivery but more than one child are born out of a single subsequent delivery, the children so born 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 Dependants of Deceased Government Servants Rules, 1996:Provided also that while counting the total number of children of a candidate, the child born from earlier delivery and having disability shall not be counted.
