Section 109 in U.P. Zila Panchayats Service Rules, 1970
109. Bigamous marriages.
- No male servant of a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.], who has a wife living, shall contract another marriage nor a female servant of a [Zila Panchayat] [Substituted by U. P. Act No. 9 of 1994.] shall marry a person already having a wife notwithstanding that such subsequent marriage is permissible under the personal law for time being applicable to him :Provided that the Mukhya Adhikari may, if satisfied that there are special grounds for exempting any person from the operation of this rule, refer the matter to the Karya Samiti whose decision shall be final.
