Section 8 in Haryana Municipal Corporation Employees (Recruitment and Conditions) Service Rules, 1998
8. Disqualifications.
- 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 to any post in the Service :Provided that the Government may, if satisfied, that such marriage is permissible under the personal law applicable to such person and other party to the marriage and there are other grounds for so doing, exempt any person from the operation of this rule.
