Section 7 in The Punjab State Agricultural Marketing Board (Class III) Service Rules, 1989
7. Disqualification.
- No person :-(a)who has entered into or contracted a marriage with a person having a spouse living; or(b)who having a spouse living has entered into or contracted a marriage with any person; shall be appointed to the Service:Provided that if the Board is satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are grounds for so doing it may exempt any person from the operation of this rule.
