Section 4(1) in Staff Nurse Class III, Competitive Examination Rules, 2013
(1)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 any person, shall be eligible for appointment to the post:Provided that subject to the provisions of any law for the time being in force, the. State Government may, if satisfied that there are special grounds g for doing so, exempt any person from the operation of this sub-rule.
