Section 29 in The Assam Economic and Statistical (Junior) Service Rules, 1980
29. Relaxation.
- Where the Government is satisfied that the operation of any of these Rules causes undue hardship in any particular case, it may dispense with or relax the requirement 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 the case of any person shall not be dealt with in any manner has favourable to him than that provided in any of these Rules.
