Section 4 in Staff Nurse Class III, Competitive Examination Rules, 2013
4. Disqualification for appointment on ground of plural Marriage.
(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 to the post:Provided that subject to the provisions of any law for the time being in force, the. State Government may, if satisfied that there are special grounds g for doing so, exempt any person from the operation of this sub-rule.(2)The candidate shall declare in the application form whether he or she,, as the case may be, is married and, in the case of the male candidate whether he has more than one wife living and in the case of female candidate whether she married to a man who has already another wife living.
