Section 19 in The Punjab State Agricultural Marketing Board (Class III) Service Rules, 1989
19. Power to relax.
- Where the appointing authority is of the opinion that it is necessary or expedient so to do, it may, by order for reasons to be recorded in writing with the prior approval of the Government relax any of the provisions of these rules with respect to any class or category of persons :Provided that the provisions relating to qualifications and experience shall not be relaxed.
