Section 26 in The Assam Subordinate Agricultural Service Rules, 1994
26. Relaxation.
- Where the Appointing Authority is satisfied that the operation of any of these rules causes undue hardship in any particular case, it may, dispense with or relax the requirement of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner:-Provided that the case of any person shall not be dealt with in any manner less favourable to him than that provided in these rules.
