Section 7(3) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017
(3)Appointment shall not be given to such dependent if any of the other dependents of the Armed Forces /Para Military Personnel is already employed on regular basis under the Central/any State Government or Statutory Board Organization/Corporation owned or controlled wholly or partially by the Central/any State Government at the time of death of the Armed Forces/Para Military Personnel:Provided that this condition shall not apply where the widow seeks employment for herself.
