Section 29 in The U.P. Fire (Gazetted Officer) Services Rules, 1984
29. Relaxations from the conditions of the service.
- Where the Government is satisfied that the operation of any rule regulating the conditions of service of persons appointed to the service causes undue hardship in any particular case, it may, 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 it may consider necessary for dealing with the case in a just and equitable manner :Provided that if the rule was framed in consultation with the commission, that body shall be consulted before the requirements of that rule are dispensed with or relaxed.
