Section 16 in The M.P. Civil Services (General Conditions of Services) Rules, 1961
16. Relaxation.
- Nothing in these rules shall be construed to limit or abridge the power of the Governor to deal with the case of any person serving in connection with the affairs of the State in such manner as may appear to him to be just and equitable :Provided that where any rule is relaxed in the case of any person the case shall not be dealt with in any manner less favourable1 to him than that provided by that rule.
