Section 10(3) in The Orissa Statistics and Economics Service Rules, 1979
(3)No person who-(a)has more than one wife living, or(b)being a woman candidate, has already married a person who has one or more than one wife living at the time of such marriage.shall be eligible for appointment to the service :Provided that the Government may, if satisfied that there are special reasons for doing so, exempt any person from the operation of this sub-rule such exemption is permissible under law.
