Section 27 in The Mizoram Civil Service Rules, 1988
27. [ Power of the Governor to amend, dispense with or relax. [Substituted by Notification No. A. 11011/1/MCS (G), dated 15.7.1988.]
- Whereas the Governor is satisfied that the operation of any of these rule causes undue hardship in any particular case or that in the exigencies of public service as well as for effective implementation of these Rules, he may dispense with or relax or amend and repeal such particular rule or rules or any of the Schedules of these Rules, to such extent or subject to such conditions as he may consider necessary from time to time.]
