Section 8 in Haryana State Agricultural Marketing Board Service Rules, 1974
8. Disqualifications.
- No person shall be eligible for appointment to any post in the Service -(a)who has entered into or contracted a marriage with a person having a spouse living;(b)who, having a spouse living, has entered into or contracted a marriage with any person :Provided that the Government may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and there are other grounds for so doing, exempt any person from the operation of this rule;(c)who has been dismissed from the service of the Government of India or any State Government or a local authority or Corporation.
