Section 61 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
61. Bigamous Marriages.
(1)No employee, who has wife living shall contract another marriage without first obtaining the permission of the management not withstanding that such subsequent marriage is permissible under the personal law for the time being applicable to him.(2)No female employee shall marry any person, who has a wife living without first obtaining the permission of the Management.
