Section 27(3) in Rajasthan Petroleum State and Subordinate Service Rules, 2012
(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).
