Section 28(3) in Rajasthan Sanskrit Education State and Subordinate Service (School Branch) Rules, 2015
(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).
