Section 27 in Warehousing Development and Regulatory Authority (Conditions of service of the Officers and other Employees) Regulations, 2016
27. Disqualification(s).
- 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 marriage with any person, shall be eligible for appointment to any post under the Authority,Provided that the 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 any such person from the operation of these regulations.
