Section 29 in The U.P. Cane Development Department Ministerial Service Rules, 1978
29. Relaxation of conditions of service.
- When the Government is satisfied that the operation of any rule regulating the conditions of service of the members of the service causes undue hardship in any particular case, it may, notwithstanding anything contained in rules applicable to the case, by order, and, in consultation with the Commission, where necessary dispense with or relax the requirements of that rule to such extent and subject to such conditions as it may consider necessary for dealing with the case in just and equitable manner.
