Section 16 in The U.P. Industrial Development Authorities Centralized Service Rules, 2018
16. Marital Status.
- No Person,-(a)who has entered into or contracted a marriage with a person having a spouse living, or(b)who, having a spouse living, has entered into or contracted a marriage with any person shall not be eligible for appointment to a post in the service:Provided that the State 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 ground for so doing, exempt any person from the operation of this rule.
