Section 20A in The Rajasthan Judicial Service Rules, 1955
20A. [ Disqualification for Appointment. [Inserted vide Notification No. F. 19 (81) Jud/74 Part I dated 21-3-1978.]
(1)No male candidate who has more than one wife living shall be eligible for appointment to the Service unless Government after being satisfied that there are special grounds for doing so, exempt any candidate from the operation of this rule.(2)No female candidates who is married to a person having already a wife living shall be eligible for appointment to the Service unless Government after being satisfied that thee are special grounds for doing so exempt any female candidate from the operation of this rule.]
