Section 19 in The Chennai Corporation Servants Conduct Rules, 1968
19. Bigamous marriages.
(1)No Corporation servant who has a wife living shall contract another marriage without first obtaining the permission of the Commissioner, notwithstanding that such subsequent marriage is permissible under the personal law for the time being applicable to him.(2)No woman Corporation servant shall marry any person who has a wife living, without first obtaining the permission of the Commissioner.
