Section 25 in The Oil Industry Development Board Staff Provident Fund Rules, 2013
25. Relaxation of the provisions of the rules in individual cases.
- When the Board is satisfied that the operation of any of these rules causes or is likely to cause undue hardship to a subscriber, the Board may, notwithstanding anything contained in these rules, deal with the case of such subscriber in such manner as the Board may considers it fit to be just and equitable.
