Section 46(4) in U.P. Board of Secondary Sanskrit Education (Appointment and Conditions of Service of Heads of Institution, Teachers and other employees of the Institutions Rules, 2009
(4)All or any of the provisions of sub-regulation (1) may for sufficient reasons to be recorded in writing be waived where there is difficulty in observing exactly the requirement thereof and those requirements can in the opinion of the enquiring authority be waived without injustice to the person charged.
