Section 29 in The U.P. District Offices (Collectorates) Ministerial Service Rules, 1980
29. Relaxation from the conditions of service.
- Where the State Government is satisfied that the operation of any Rule regulating the conditions of service of person appointed to this service causes undue hardship in any particular case it may, notwithstanding anything contained in the rules applicable to his case by order, dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner.
