Section 28 in THE ALLAHABAD HIGH COURT OFFICERS AND STAFF (CONDITIONS OF SERVICE AND CONDUCT) RULES, 1976
28. Government will be deemed to be ineligible for appointment under these rules.
Marital status A male candidate who has more than one wife living or a female candidatewho has married a person already having a wife living shall not be eligible for recruitment to theestablishment:Provided that the Chief Justice may, if satisfied that there are any special grounds for doing so,
