Section 33(3) in Rajasthan Jails Subordinate Service Rules, 1998
(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).
