Section 49 in Rajasthan Jails Subordinate Service Rules, 1998
49. Power to relax rules.
- In exceptional cases where the Administrative Department of the Government is satisfied that operation of the Rules relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Government is of the opinion that it is necessary or expedient to relax any of the provisions of these Rules with respect to age or experience of any person, if any with the concurrence of Department of Personnel and in consultation with the Commission, where necessary, by orders dispense with or relax the relevant, provisions of these Rules to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favourable than the provisions already contained in these Rules. Such cases of relaxation shall be referred to the Commission, where necessary, by the Administrative Department.
