Section 3 in Punishment of Office-Holders and Servants of Religious Institutions (Other than Maths and Specific Endowments Attached Thereto) Rules
3.
The requirements of rule 2 shall not apply where the person concerned has absconded, or where it is for other reasons impracticable to communicate with him. All or any of the provisions of rule 2 may, in exceptional cases for special and sufficient reasons to be recorded in writing, be waived by the trustee, where there is difficulty in observing exactly the requirements of the rule and those requirements can be waived without injustice to the person charged.
