Section 11 in DELHI HIGHER JUDICIAL SERVICE RULES, 1970
11. DISQUALIFICATIONS:-
(1)No person who has more than one wife living shall be eligible for appointment to the service.Provided that the Administrator may, if satisfied that there are special grounds for doing so, exempt any person from the operation of this sub-rule.(2)No woman who is married to any person who has a wife living shall be eligible for appointment to the Service.Provided that the Administrator may, if satisfied that there are special grounds for doing so, exempt any such woman from the operation of this sub-rule.
