Section 8(3) in The Cochin Port Trust Employees (Recruitment, Seniority, and Promotion) Regulations, 2010
(3)No person.(a)Who has entered into or contracted a marriage with 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 any grade or post to which these regulations apply;Provided that the Central Govt. in case of HODs and Chairman in all other cases may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this sub regulation.
