Section 18 in Punjab Home Guards and Civil Defence (Class II) Service Rules, 1988
18. Power to relax.
- Where the Government is of the opinion that it is necessary or expedient so to do, it may, by order, for reasons to be recorded, in writing, relax any of the provisions of these rules with respect to any class or category of persons:Provided that the provisions relating to qualifications and experience shall not be relaxed.
