Section 26 in The Uttarakhand Co-operative Service Rules, 2016
26. Relaxation from the conditions of service.
- Where the State Government is satisfied that the operation of any rule regulation the conditions of service of person appoint ed to the service caused 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 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 where a rule was made in consultation with the Commission than the body shall be consulted before the requirements of that rule are relaxed or dispensed with.
