Section 29(1) in National Housing Bank Employees (Conduct) Regulations, 1994
(1)(i)No employee shall enter into, or contract a marriage with a person having a spouse living; and(ii)No employee, having a spouse, living, shall enter into, or contract a marriage, with any person :Provided that the National Housing Bank may permit an Employee to enter into, or contract, any such marriage as is referred to in Cl. (i) or Cl. (ii) if it is satisfied that:-(a)such marriage is permissible under the personal law applicable to such employee and the other party to the marriage; and(b)there are other grounds for so doing.
