Section 19 in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995
19. Relaxation.
- Where the State Government are satisfied that operation of any of the provisions of these rules causes undue hardship in any particular case, they may dispense with or relax the requirements of the said provisions to such extent and subject to such conditions as may be necessary in order to deal the case in just and equitable manner.
