Section 5 in The Bihar Animal Husbandry and Fisheries (Fisheries) Service Recruitment Rules, 1993
5. Disqualification for appointment.
(1)No person (a) who has entered into or contracted a marriage with a person having a spouse living, or (b) who having spouse living, has entered into or contracted a marriage with any person,shall not be eligible for appointment to the service :Provided that the State Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing exempt any person from the operation of this rule.(2)A person who is a convict or mentally unsound or declared bankrupt shall not be eligible for appointment to the service.
