Section 17 in Patna High Court Officers and Staff (Conditions of Service and Conduct) Rules, 1997
17. Marital status.
- A male candidate who has more than one wife living or a female candidate who has married a person already having a wife living shall not be eligible for recruitment to the establishment:Provided that the Chief Justice may, if satisfied that there are any special grounds for doing so, exempt any person from the operation of this Rule.
