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State of Uttar Pradesh - Section

Section 25 in The U.P. Employees State Insurance Scheme Labour Medical Services Ayurvedic Pharmacist Service Rules, 1995

25. Relaxation from the condition of service.

- Where the State Government is satisfied that the operation of any rule, regulating the conditions of service of persons appointed to the Service ensues undue hardship in any particular case, it may notwithstanding anything contained in the rules applicable to the case, by order, dispense with or relax the requirements of that rule 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 where a rule has been framed in consultation with the Commission that body shall be consulted before the requirements of the rule and dispensed with or relaxed.