Section 7(2) in The National Security Guard Rules, 1987
(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.
