Section 29 in National Housing Bank Employees (Conduct) Regulations, 1994
29. Restrictions regarding marriage.
(1)(i)No employee shall enter into, or contract a marriage with a person having a spouse living; and(ii)No employee, having a spouse, living, shall enter into, or contract a marriage, with any person :Provided that the National Housing Bank may permit an Employee to enter into, or contract, any such marriage as is referred to in Cl. (i) or Cl. (ii) if it is satisfied that:-(a)such marriage is permissible under the personal law applicable to such employee and the other party to the marriage; and(b)there are other grounds for so doing.(2)An employee who has married or marries a person other than of Indian Nationality shall forthwith intimate the fact to the National Housing Bank.
