Section 9 in Inspector of Motor Vehicles, Class II, in the Gujarat State Transport Department, Competitive Examination Rules, 2011
9. Disqualification for appointment on the ground of plural marriage.
(1)No person, who-(a)has entered into or contracted a marriage with a person having spouse living; or(b)having a spouse living, has entered into or contracted a marriage with any person;shall be eligible for appointment to the said post:Provided that the Government may if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.(2)The candidate shall declare in the application form whether he or she, as the case may be, is married and, in the case of male candidate he has more than one wife living and in the case of a female candidate whether she has married to man who has already another wife living.
