Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 9 in The U.P. Board of Revenue Office, Class IV Service Rules, 1973

9. Marital Status.

- No man who has more than one wife living and no woman who has married a man already having a wife living, shall be eligible for appointment to the service:Provided that the Governor may it satisfied that there are special grounds for doing so exempt any person from the operation of this rule.