Section 75(b) in Jammu and Kashmir Civil Services (Leave) Rules, 1979
(b)Power to relax.Where the Government is satisfied that the operation, if any of these rules has caused undue hardship in particular case, it may, by order for reasons to be recorded in writing, dispense with or relax the requirements of that ride to such extent and subject to such exceptions and conditions as it may consider necessary for dealing with the case in a just and equitable manner:
