Section 10 in The Indian Forest Service (Appointment by Competitive Examination) Regulations, 1967
10. Disqualification for appointment.
- [(1) No person-(a)who has entered into or contracted a marriage with a person having a spouse living; or(b)who, having a spouse living has entered into or contracted a marriage with any person, shall be eligible for appointment to the Service :Provided that the Central 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 there are other grounds for so doing exempt any person from the operation of this regulation.] [Substituted by Notification No. 3/31 /70-(ii) AIS (iv), dated 26th April, 1971 (w.e.f. 8th May, 1971).](2)[ * * *] [Omitted by DP & AR Notification No. 16021/1/75-A1S (III), dated 29th September, 1975 (w.e.f. 6th October, 1973).]
