Section 26(2) in Gujarat Civil Services (Conduct) Rules, 1971
(2)No Government servant having a spouse living, shall enter into, or contract, a marriage with any person :Provided that the State Government may permit a Government servant to enter into, or contact, any such marriage as is referred to in clause (1) or (2), if it is satisfied that-(a)such marriage is permissible under the personal law applicable to such Government servant and the other party to the marriage, and(b)there are other grounds for so doing.
