Section 29 in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
29. Disqualifications for appointment.
(1)No male/female candidate, who has more than one wife/husband living shall be eligible for appointment to the service unless the Government, after being satisfied that there are special grounds permissible under 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 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, 28 of 1961).(4)No candidate shall be eligible for appointment to the service who has more than two children on or after 1.6.2002:Provided that,(i)the candidate having more than two children shall not be deemed to be disqualified for appointment so long as the number of children lie/she has on 1.6.2002, does not increase.(ii)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.(iii)the provision of above sub-rule shall not be applicable to the appointment of a widow to be made under the Rajasthan Compassionate Appointment of Dependent of Deceased Government Servants Rules, 1996.(iv)while counting the total number of children of a candidate, the child born from earlier delivery and having disability, shall not be counted.(v)any candidate who performed remarriage which is not against any law and before such remarriage he is not disqualified for appointment under this sub-rule, he shall not be disqualified if any child is born out of single delivery from such remarriage.
