Section 2 in The Recruitment Regulations of Assistant Engineer (Civil) and Assistant Engineer (Electrical), Delhi Development Authority, 2005
2. Disqualification.
- No Person(a)who has entered into or contracted a marriage with a person having a spouse living or(b)who having a spouse living has entered into or contracted a marriage with anyshall be eligible for appointment to the above said postProvided that the Central Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing, exempt any person from the operation of this rule.
