Section 21 in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
21. Bigamous marriage.
(1)(i)No panchayat employee shall, enter into or contract, a marriage with a person having a spouse living; and(ii)No panchayat employee having a spouse living shall enter into or contract a marriage with any person:Provided that the panchayat may permit a panchayat employee to enter into or any such marriage as is referred to in clause (i) or cause (ii) if they are satisfied that -(a)such marriage is permissible under the personal law applicable to such panchayat employee and the other party to the marriage; and(b)There are other grounds for so doing.(2)No panchayat employee involve himself, in any act involving moral turpitude on his part including any unlawful act, which may cause embarrassment or which may bring discredit to Government or local body.
