Section 29 in U.P. Judicial Officers' Service Rules, 1960
29. Relaxation from the conditions of Service.
- Where the Governor is satisfied that the operation of any rule regarding the conditions of Service of the members of the Service causes under hardship in any particular case, he may, in consultation with the Commission, notwithstanding anything contained in the rules applicable to the case, by order dispense with or relax the requirements of that rule to such extent and subject to such conditions as they may consider necessary for dealing with the case in a just and equitable manner.Appendix A(See Rule 6)In pursuance of the provisions of clause (4) of Article 16 and of Article 335 of the Constitution, the Governor is pleased to order that, consistently with the maintenance of efficiency of administration-(i)the interest of the backward classes shall in general be borne in mind in making appointments; and(ii)there shall be a general reservation of 18 per cent of vacancies for members of the Scheduled Castes in making appointments to services and posts in connection with the affairs of the State of Uttar Pradesh :Provided that if in any one year candidates of the Scheduled Castes fail to be recruited to any Service or establishment to the extent of 18 per cent, the deficiency shall be made good in the recruitment to the Service or establishment concerned in the following year :Provided further that the reservation on account of the deficiency shall not be carried forward for more than two years.Appendix B(See Rule 14)Regulation for the Medical Examination of candidates for appointment to the Uttar Pradesh Judicial Officers' Services
