Section 47(2) in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
(2)No officer and other employee having a spouse living, shall enter into, or contract, a marriage with any person:Provided that the authority may permit an officer and other employee to enter into, or contract, any such marriage as is referred to in sub-regulation (1) of sub-regulation (2), if it is satisfied that-(a)such marriage is permissible under the personal law applicable to such an officer and other employee and the other party to the marriage; and(b)there are other grounds for so doing.
