Section 7 in Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006
7. Disqualifications.
- No person shall be eligible for appointment to any post in the Service,(a)who has entered into or contracted a marriage with a person having a spouse living; or(b)who having a spouse living, has entered into or contracted a marriage with any other person; or(b)who has been dismissed from service of the Government of India or any State Government or local authority or corporate body or Board.
