Section 12 in The U.P. Entertainment and Betting Tax Inspectors Service Rules, 1982
12. Marital status.
- A male candidate who has more that one wife living or a female candidate who has married a man already having a wife living, shall not be eligible for appointment to a post in the service :Provided that the Governor may, if satisfied that there exist special grounds for doing so, exempt any person from the operation of this rule.
