Section 22 in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003
22. Power to relax.
- (i) Nothing in these Rules shall be construed to limit or abridge the powers of the Chief Justice to deal with Employees of the establishment in such manner as may appear to him to be just and reasonable.(ii)Where the Chief Justice is satisfied that the operation of any of these rules causes undue hardship in any particular case, he may by order dispense with or relax the particular rule to such extent and subject to such exception and conditions as he may deem necessary :Provided that where any Rule is applicable to an employee of the Establishment, his case shall not be dealt with in the manner less favourable to him than that provided by the said Rules.
