Section 28 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988
28. Power of Government to relax rule or regulation in respect of establishment of Town Panchayats. - No rule or regulation made under the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958), shall be construed to limit or abridge the power of the Government to deal with the case of any officer or servant of a town panchayat or any candidate for appointment to the service of a town panchayat in such manner as may appear to them to be just and equitable:
Provided that where any such rule or regulation is applicable to the case of any such officer or servant of a Town Panchayat or to any candidate for appointment to the service of a town panchayat, the case shall not be dealt with in any manner less favourable to such officer or servant of the Town Panchayat or to the candidate for appointment to the service of the town panchayat, as the case may be, than that provided by the rule or regulation.
