Section 25 in The Punjab School Education Board Employees (Conduct) Regulations, 1978
25. Restrictions regarding marriage.
(1)No employee, who has a wife/husband living shall contract another marriage without first obtaining the permission of the Chairman, notwithstanding that such subsequent marriage is permissible under the personal law for the time being applicable to him.(2)No female employee shall marry any person who has a wife living without first obtaining the permission of the Chairman.(3)An employee who has married or marries a person other than of Indian Nationality shall forthwith intimate the fact to the Board.
