Section 52(5) in Rajasthan Muslim Wakf Regulations, 1964
(5)These regulations shall not apply where the delinquent employee concerned has absconded, or where for other reasons it is impracticable to communicate with him. All or any of the provisions of this regulation may, in exceptional cases, for special and sufficient reasons to be recorded in writing, be waived, where there is a difficulty in observing exactly the requirements of the regulation and those requirements can be waived without injustice to the employee concerned.
