Section 13 in U.P. Zila Panchayats Service Rules, 1970
13. Marital status.
- No person, who has more than one wife living and no woman has married a person having already a wife or who has more than one husband living shall be eligible for appointment to any posts under a [Zila Panchayats] [Substituted by U. P. Act No. 9 of 1994.] :Provided that if after appointment a male servant, having already a wife or a female servant having already a husband contracts another marriage, his or her services will be liable to termination on this account:Provided also that the appointing authority may, if satisfied that there are special grounds for exempting any person from the operation of this rule refer the matter to the Karya Samiti, whose decision shall be final.
