Section 10 in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Ministerial Staff And Group 'D' Employees) Rules, 1984
10. Marital Status. -
A male candidate who has more than one wife living or a female candidate who has married a person already having a wife living, shall not be eligible for appointment to the service :Provided that the Selection Committee may, if satisfied that there exists special ground for doing so, exempt any person from the operation of this rule.
