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State of Uttar Pradesh - Section

Section 12 in The U.P. State Electricity Board Services of Engineers Regulations, 1970

12. Marital Status.

- A male candidate who has more than one wife living or a female candidate who has married a man already having a wife shall not be eligible for appointment to the Service :Provided that the Chairman may, if satisfied that there are special grounds for doing so, exempt any person from the operation of the provisions of this regulation.