Section 23 in Bihar Government Servant's Conduct Rules, 1976
23. Restrictions regarding marriages.
(1)No Government servant shall enter into, or contract, a marriage with a person having a spouse living; and(2)No Government servant, having a spouse living shall enter into, or contract a marriage with any person :Provided that Government may permit a Government servant to enter into or contract, any such marriage as is referred to in clause (1) or clause (2) if it is satisfied that:-(a)such marriage is permissible under the personal law applicable to such Government servant and the other party to the marriage; and(b)there are other grounds for so doing.(3)A Government servant who has married or marries a person other than of Indian Nationality shall forthwith intimate the fact to the Government.
