Section 19 in The Orissa Universities (Non-teaching employees) Revised Scales of Pay Rules, 2009
19. Power to relax.
- Where the Chancellor is satisfied that the operation of all or any of the provisions of these rules cause/causes undue hardship in any particular case, he may, in the public interest, by order, dispense with or relax the requirements of all or any of the provisions to such extent and subject to such conditions as may be deemed necessary for dealing with the case in a just and equitable manner :Provided that any proposal for consideration for relaxation by the Chancellor shall have the prior concurrence of the Finance Department.
