Section 19 in The M.P. Madhyamik Shiksha Niyam, 1966
19. Relaxation in exceptional cases.
- Where the State Government is satisfied that the operation of any rule or provision in the matter of the conditions of service of a person causes undue hardship in any particular case, the State Government may, by order dispense with, or relax the requirement of that rule or provision to such extent and subject to such conditions as may be considered necessary for dealing with the case in a just and equitable manner.
