Section 25(3) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998
(3)No married candidate, shall be eligible for appointment to the service if he had at any time of his 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).
