Section 10 in Punjab School Education Board (Employees Service) Regulation, 1988
10. 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 into or contracted a marriage with any person, shall be eligible for appointment to 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 that there are other grounds for so doing, exempt such persons from the operation of this regulation.
