Section 10 in The Indo-Tibetan Border Police Force, Judge Attorney General (Additional Deputy Inspector General) Additional Attorney General (Commandant) Deputy Judge Attorney General (Deputy Commandant) And Attorney (Assistant Commandant) Recruitment And Conditions Of Service Rules, 1999
10. Power to Relax. - Where the Central Government is of the opinion that it is necessary or expedient so to do, it may, by order is of the reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class or category or persons.
