Section 8 in Haryana State Electricity Board (Workshop Organisation) Regulations, 1992
8. Disqualification.
- 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 or contracted a marriage with any person; or(c)who is a dismissed Government/Board/Corporation employee or convicted of an offence involving moral turpitude, or(d)who has not been found medically fit,shall be eligible for appointment to any post in the service :Provided that the Board 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.
