Section 28 in The U.P. Harijan and Social Welfare Gazetted Officers Service Rules, 1991
28. Relaxation in 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 causes 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 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 where a rule has been framed in consultation with the Commission, that body shall be consulted before the requirement of the rule are dispensed with or relaxed.
