Section 27 in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983
27. Relaxation from the conditions of service.
- Where the State Government is satisfied that the operation of any rule regulating conditions of service of persons appointed to the service causes undue hardship in any particular case, it may, notwithstanding any rules contained in the rules applicable to the case, by order and subject to such conditions as it may consider necessary for dealing with the case in just and equitable manner.
