Section 11(1) in Surveyor, Class III, Forest Department (Competitive Examination) Rules, 2013
(1)No person,-(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 person shall be eligible for appointment:Provided that subject to the provisions of any law for the time being in force, the Government may, if satisfied that there are special grounds for doing so, exempt any person from the operation of this sub-rule.
