Section 19 in The Orissa Employment Officers' Service Rules, 1970
19. Relaxation.
- Where the State Government are satisfied that the operation of any provision contained in these rules causes undue hardship in any particular case, the State Government, with a view to remove such hardship and in particular to remove any anomaly or to set right any injustice in the matter or promotion to the service under those rules, may in respect of such case after previous consultation with the Commission, dispense with or relax the requirements of the said provision.
