Section 21(3) in The Orissa Printing and Stationery Service (State Service Class I and II) Rules, 1981
(3)No person who-(a)has more than one wife living; or(b)being a woman candidate has already married a person who has one or more than one wife living at the time of such marriage, shall be eligible for appointment to the service :Provided that the Government may, if satisfied that there are special reasons for doing so, exempt any person from the operation of this sub-rule.
