Section 8(ii) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990
(ii)Power to relax. Where the Government is satisfied that the operation, if any, of these rules has caused undue hardship in particular case, it may by order for reasons to be recorded in writing, dispense with or relax the requirements of that rule to such extent and subject to such exception and conditions as it may consider necessary for dealing with the case in a just and equitable manner:
