Section 4 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
4. Special provision by agreement.
- Where it is considered necessary to make special provisions in respect of a Government servant inconsistent with any of these rules, the Government may, by agreement with such Government servant, make such special provisions and thereupon these rules shall not apply to such Government servant to the extent to which the special provisions so made are inconsistent therewith.
