Section 11 in Surveyor, Class III, Forest Department (Competitive Examination) Rules, 2013
11. Disqualification for appointment on ground of plural marriag.
(1)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:Provided that subject to the provisions of any law for the time being in force, the Government may, if satisfied that there are special grounds for doing so, exempt any person from the operation of this sub-rule.(2)The candidate shall be require to declare in the application form whether he or she, as the case may be, is married and, in the case of male candidate whether he has more than one wife living and in the case of female candidate whether she has married to a man who has already another wife living.
