Section 12 in The U.P. Teacher Education (Lecturers Cadre) Service Rules, 2010
12. Marital Status.
- A male candidate who has more than one wife living or a female candidate who has married a man already having a wife living shall not be eligible for appointment to a post in the service:Provided that the Government may, if satisfied that there exist special grounds for doing so, exempt any person from the operation of this rule.
