(1)No member of the service or officer or servant of a Market Committee who has a wife living shall contract another marriage without first obtaining the permission of the Market Committee and the Appointing Authority notwithstanding that such subsequent marriage is permissible under the personal law for the time being applicable to him.(2)No woman member of the service or woman officer or servant of a Market Committee shall marry any person who has a wife living, without first obtaining the permission of the Market Committee and the Appointing Authority.
