Section 26 in The U.P. Food Inspectors (Medical, Health and Family Welfare Department) Service Rules, 1992
26. Relaxation from the conditions of service.
- When the State Government is satisfied that the operation of any rules 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.
