Section 25(2) in Andhra Pradesh Civil Services (Conduct) Rules, 1964
(2)[ No female Government Servant, whether unmarried or widowed or divorced, as the case may be, shall marry any person who has a wife living without first obtaining the permission of the Government, though the parties are governed by the personal law which otherwise permits contracting more than one marriage while the prior marriage is subsisting.] [Substituted by G.O.Ms.No. 168, GA (Ser-C), Dated 5-3-1990]
