Section 29 in Sarva Haryana Gramin Bank (Officers and Employees) Service Regulations, 2010
29. Restrictions regarding marriage.
(1)(i)No officer or employee shall enter into, or contract, a marriage with a person having a spouse living;(ii)No officer or employee, having a spouse living shall enter into or contract a marriage with any person:Provided that the Competent Authority may permit an officer or employee enter into or contract, any such marriage as referred to in clause (i) or clause (ii) if it is satisfied that,(a)Such marriage is permissible under the personal law applicable to such officer or employee and the other party to the marriage; and(b)there are other grounds for o doing.(2)An officer or employee who has married, or marries a person other than Indian nationality shall forthwith intimate the fact to the Bank.
