Section 31 in Uttaranchal Judicial Service Rules, 2005
31. Relaxation from the conditions of Service.
- When the Governor is satisfied that the operation of any rule regulating the conditions of service of person appointed to the Service caused undue hardship in any particular case, he may, notwithstanding anything contained in these rules applicable to the case, by order dispense with or relax the requirements of the rule to such an extent and subject to such conditions as he may consider necessary for dealing with the case in a just and equitable manner :Provided that the Court shall be consulted by the Governor before a rule is dispensed with or relaxed to meet the hardship in a particular case.
