Section 24 in The Orissa Government Servants' Conduct Rules, 1959
24. [ Bigamous marriages. [Substituted by P. & S. Department Notification No.16637-Gen., dated the 30th September, 1974.]
(1)No Government servant shall enter into, or contract a marriage with a person having a spouse living; and(2)No Government servant having a spouse living shall enter into a contract a marriage with any person ;Provided that the Government may permit a Government servant to enter into or contract may such marriage as is referred to in Clause (1) or Clause (2) if they are satisfied that -(a)such marriage is permissible under the personal law applicable to such Government servant and the other party to the marriage; and(b)there are other grounds for so doing.]
