Section 25B(4) in The Rajasthan Administrative Service Rules, 1954
(4)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).Provided that any married candidate male or female who had no child for the last 10 years shall be exempted from the operation of this sub-rule.Explanation. - (i) For the purpose of this sub-rule a child shall include an adopted child or a step-child.(ii)For claiming exemption under the proviso to this sub-rule, the candidate shall have to produce a certificate either from Registered Medical Practitioner or swear an affidavit to the effect that the age of his or her youngest child is not less than 10 years.
