Section 34 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
34. Power to relax regulations.
- Notwithstanding anything contained in these regulations, the State Government shall have power to deal with the case of any person who has served in the Municipal Establishment or any candidate or class of candidates for appointment to the Municipal Establishment in such manner as may appear to them to be just and equitable:Provided that where any such regulation is applicable in the case of any person or class of persons, the case shall not be dealt with in any manner less favourable to him or them than that provided by that regulation.
