Section 4 in Delhi Development Authority, Dy. Director Recruitment Regulations, 1998
4. 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 the said post provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing exempt any person from the operation of these Regulations.
