Section 22 in The Indian Foreign Service Branch 'B' Rules, 2017
22. Candidates must be citizen of India.
(1)A candidate for appointment to the service must be a citizen of India or must belong to such categories of persons as may, from time to time, be notified in this behalf by the Central Government in the Department of Personnel and Training.(2)No person, -(a)who has entered into or contracted a marriage with a person having his 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 Service.Provided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to person and the other party to the marriage and there are other grounds for so doing, exempt any person from the operation of this sub-rule
