Section 8 in Madhya Pradesh District Court Technical Manpower (Appointment & Conditions of Service) Rules, 2019
8. Relaxation.
- Nothing in these Rules shall be construed to limit or abridge the power of the High Court to deal with the case of any person(s) to whom these rules apply. The High Court may dispense with or relax any particular rule in such manner as may appear to it as just and equitable.
