Section 8(5) in Bihar Employees' State Insurance Medical Service Rules, 1981
(5)Disqualification for appointment. - (i) No person who has more than one wife living shall be eligible for appointment:Provided that the State Government, may, if satisfied that there are special grounds for doing so, exempt any person from the operation of this requirement. The same will also apply to a female candidate, who has married a person having one or more than one wife living.(ii)No person shall be eligible for direct appointment to the service unless-(a)he is able to speak, read and write Hindi(b)has passed the Matriculation examination conducted by the Secondary School Examination Board or an equivalent examination or any higher examination conducted by the competent authority with Hindi as a language subject; and(iii)Any attempt on the part of a candidate to enlist support in his favour through persons of influence or in any other manner will disqualify him for appointment.
