Section 29(3) in Rajasthan Public Service Commission (Ministerial and Subordinate Services) Rules and Regulations, 1999
(3)No married candidate shall be eligible for appointment to the service if he/she at the time of his/her marriage accepted any dowry.Explanation:- For purpose of this rule "dowry" has the same meaning as in the Dowry Prohibition Act, 1961(Central Act. [28] [Substituted for '20' vide errata dated 18.04.2001.] of 1961).
