Section 5(5) in The Bureau of Indian Standards (Terms and Conditions of Service of Employees) Regulations, 2007
(5)No person,-(a)who has entered into or contracted a marriage with a person having a spouse living or(b)who, having a spouse living has entered into or contracted a marriage with any person, shall be eligible for appointment to any post:Provided that the Director General may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage, and that there are other grounds for so doing, exempt any person from the operation of this sub-regulation.
