Section 12(1) in Senior Sub-Editor, Class III, (Competitive Examination) Rules, 2015
(1)No person, who,-(a)has entered into or contracted a marriage with a person having spouse living ; or(b)having a spouse living, has entered into or contracted a marriage with any person;Shall be eligible for appointment to the post:Provided that the Government may if satisfied that such marriage is permissible under the personal law applicable to such married persons and there are other grounds for doing so, exempt any person from the operation of this sub- rule.
