Section 11(2) in The National Dope Testing Laboratory (Service, Administrative & Financial) Bye-Laws, 2009
(2)who having a spouse living, has entered into or contracts a marriage with any person shall be eligible for appointment to any post in the Society.Provided that the Society may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party of the marriage and that there are other grounds for so doing exempt any person from the operation of this bye-law.Chapter-IV Tenure
