Section 23(2) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992
(2)No person(a)Who has entered into or contracted a marriage with Person having a 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 any grade or post to which these regulations apply.Provided that the Chairman may, if satisfied, that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing exempt any person from operation of this sub-regulation.
