Section 7(4) in The Central Secretariat Service Assistants' Grade (Direct Recruit Competitive Examination) Regulations, 2010
(4)No person who has more than one spouse living or who, having a spouse living, marries in any case in which such marriage is void by reason of its taking place during the life time of such spouse, and no person whose marriage is void by reason of his or her spouse having already a spouse living at the time of such marriage shall be eligible for any appointment on the results of the examination:Provided that Central Government may, if satisfied that there are special grounds for so doing, exempt any person from the operation of this sub-regulation.
