Section 28 in U.P. Inspectors of Drugs Service Rules, 1980
28. Relaxation from the conditions of service.
- Where the State Government is satisfied that the operation of any rule regulating the conditions of service of persons appointed to the service causes undue hardship in any particular case, it may, notwithstanding anything contained in the rules applicable to the case, by order, dispense with or relax the requirements of the rule to such extent and subject to such conditions as it may consider necessary :Provided that if a rule was framed in consultation with the Commission that body shall be consulted before the requirements of that rule are dispensed with or relaxed.
