Section 30 in Rajasthan High Court Staff Service Rules, 2002
30. Power to Relax the Rules:
- In exceptional cases where the Chief Justice is satisfied that operation of the Rules relating to age or regarding requirement of experience for recruitment causes undue hardship in any particular case or where the Chief Justice is of the opinion that it is necessary or expedient to relax any of the provisions of these Rules with respect to age or experience of any person he may by orders dispensed with or relax the relevant provision of these rules to such extent and subject to such conditions as he may consider necessary for dealing with the case in a just and equitable manner, provided that such relaxation shall not be less favorable than the provisions already contained in these Rules.
