Section 34 in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
34. Relaxation of the provisions of the rules in individual cases.
- When the Chairperson is satisfied that the operation of any of these rules causes or is likely to cause undue hardship to a subscriber, he may, notwithstanding anything contained in these rules, deal with the case of such subscriber in such manner as may appear to it to be just and equitable.
