Section 8(3) in The Chennai Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 2008
(3)No person,(a)who has entered into or contracted a marriage with person having a spouse living, or(b)who having a spouse living has entered into or contracted a marriage with any personshall be eligible for appointment to any grade or post to which these regulations apply.Provided that the Central Government in case of HODs and Chairman in all other cases may, if satisfied that such marriage is permissible under the personal law applicable to such person and the other party to the marriage and that there are other grounds for so doing except any person from the operation of this sub-regulation.
