Section 7 in The National Security Guard Rules, 1987
7. Ineligibility.
(1)No person, who has more than one wife living or who having a spouse living, marries in any case in which such marriage is void by reasons of its taking place during the life time of such spouse, shall be eligible for appointment, or employment in the Security Guard.(2)Any person subject to the Act, who contracts or enters into a second marriage during the lifetime of his first spouse, shall render himself ineligible for retention in service and may be dismissed, removed or retired from service on ground of unsuitability :Provided that the Central Government may, if satisfied, that there are sufficient grounds for so ordering exempt any person from the operation of this rule.
