Section 22 in The Haryana Service of Engineers, Class I, Public Works Department (Building and Roads Branch), (Public Health Branch) and (Irrigation Branch) respectively Act, 1995
22. Power to relax.
(1)Where Government is satisfied that the operation of any of the provisions of this Act causes undue hardship in any particular case, it may, by order dispense with or relax the requirement of that provision to such an extent, and subject to such conditions, as it may consider necessary for dealing with the case in a just and equitable manner.(2)Notwithstanding anything contained in this Act, it shall be open to Government to recruit a person other than an Indian citizen to the Service, in which event it shall, in consultation with the Commission, pass such orders as it considers appropriate in respect of all other matters which arise in connection with such an appointment.
