Section 30 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
30. Power to relax.
- Where the Governor is satisfied that the operation of any of these rules causes undue hardship in any particular case, he may, by order for reasons to be recorded in writing, dispense with or relax the requirements of that rule to such extent and subject to such exception and conditions, as it may consider necessary for dealing with the case in a just and equitable manner :Provided that no such order shall be made except with the concurrence of the Finance Department.
