Section 5(4) in Dakshin Bihar Gramin Bank (Officers and Employees) Service Regulations, 2010
(4)(i)Disqualification, - No officer or employee, -(a)who has entered into or contracted a marriage with a person having a spouse living, or(b)who, having a spouse living, have entered into or contracted a marriage with any person, shall be eligible for appointment to the said post:Provided that the Appointing Authority may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt from the operation of this regulation;(ii)every officer or employee on his first appointment in the service of the Bank shall furnish a declaration about his marital status as per Schedule, - I.
