Section 21(1) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001
(1)(i)No panchayat employee shall, enter into or contract, a marriage with a person having a spouse living; and(ii)No panchayat employee having a spouse living shall enter into or contract a marriage with any person:Provided that the panchayat may permit a panchayat employee to enter into or any such marriage as is referred to in clause (i) or cause (ii) if they are satisfied that -(a)such marriage is permissible under the personal law applicable to such panchayat employee and the other party to the marriage; and(b)There are other grounds for so doing.
