Section 25 in Rajasthan Rural Development and Panchayati Raj 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 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 Government, after being satisfied that there are special grounds permissible under 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 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 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 1.6.2002, 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 number of children.Provided also that the provision 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] [Substituted by the Rajasthan Various Service (Amendment) Rules, 2005 (Sl. No. 5 to the Schedule) : Rajasthan Gazette Extraordinary Part IV-C(I) dated 8.11.2005.].
