Section 15 in The Mizoram Civil Service Rules, 1988
15. Disqualification.
- 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 the service:Provided that the Governor may, if satisfied that such marriage is permissible under the personal law applicable to such persons and the other party to the marriage and there are other grounds for so doing, exempt any person from the operation of this rule.
