Section 11(1) in The Assam Secondary Education (Provincialised) Service Rules, 1982
(1)No person shall be eligible for appointment to the service if-(a)he is not a citizen of India.(b)he has more than one wife living or in case of female candidate who has married a person who has already one wife living :Provided that the Government may if satisfied that thee are special grounds for doing so, exempt an person from the operation of this rule.
