Section 21 in M.P. Panchayat Services (Conduct) Rules, 1998
21. Bigamous marriages.
(1)No Panchayat Servant who has a wife living shall contract another marriage without first obtaining the permission of the Panchayat, notwithstanding that such subsequent marriage is permissible under the personal law for the time being applicable him.(2)No female Panchayat Servant shall marry any person who has a wife living without first obtaining the permission of the Panchayat.
